Section 4 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
4. Consequences of taking over.
(1)All the assets and properties whether movable or immovable owned or possessed by the schools taken over by the State Government under Section 3 including lands, buildings, documents, books and registers relating to the schools shall stand transferred to and be deemed to have come into the possession and ownership of the State Government.(2)Every officer, teacher or other employee holding any office or post in the school taken over by the State Government shall be deemed to have been transferred to and become an officer, teacher or employee of the State Government with such designation as the State Government may determine and shall hold office by the same tenure, at the same remuneration and on the terms and conditions of service as he would have held before the taking over of the said school and shall continue to do so unless and until such tenure, remuneration, terms and conditions of service are duly altered by the State Government.(3)The service of employees of local bodies working on deputation in the office of the District Superintendent of Education, Sub-divisional Education Officer-cum-Municipal Education Officer and those working in the education section of Patna Municipal Corporation shall be deemed to have been transferred to and taken over by the Government and such employees shall in case of their opting to Government service, be deemed to have become Governments servants with effect from the date of enforcement of this Act.
