Section 6 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
6. Determination of terms of the teaching staff and other employees of the College.
(1)From the date of the notified order, all the staff employed in the College shall cease to be the employees of the College body :Provided that they shall continue to serve the College on ad hoc basic till a decision under sub-sections (3) and (4) of this Section is taken by the State Government.(2)The State Government will set up one or more committees of experts and knowledgeable persons which will examine the bio-data of each member of the teaching staff and ascertain whether appointment, promotion or confirmation was made in accordance with the Act, Statute or Regulations of the University concerned and in keeping with the guidelines laid down by the Indian Medical Council of India and take into consideration all other relevant materials including length of his service in the College; and submit its report to the State Government.(3)The State Government on receipt of the report of the Committee or committees, as the case may be, will decide in respect of each member of teaching staff on the merits of each case whether to absorb him in government service or to terminate his service or to allow him to continue on an ad-hoc basis for a fixed term on contract and shall, where necessary, redetermine the rank, pay allowances and other conditions of service.(4)The State Government shall similarly determine the terms of appointment and other conditions of service of other categories of staff of the college on the basis of facts ascertained either by a committee or by an officer entrusted with the task and the provisions of sub-sections (2) and (3) of this Section shall apply mutatis mutandis to such cases.
