Section 57(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(3)Where any college has been transferred to the maintenance and control of the University by an order under sub-section (1), then, notwithstanding anything contained in this Act-(a)The University shall employ on such terms as may be determined by the State Government all members of the teaching staff and other servants of the State Government who, immediately before the date of the publication of the said order, were serving in, or were attached to, that college ;(b)The University shall consider, in consultation with the State Government, the claims to appointment in the service of the University of such teachers employed in any other educational institutions either within or without the territorial limits of the University as were in the service of the Government immediately before the date of such transfer in vacancies which in the event of such vacancies being filled by appointment or promotion of the teachers of the University who were immediately before the date of such transfer in the service of the Government, may involve the supersession of the claims of the teachers employed in the educational institutions referred to above.
