Section 4(3) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
(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 Government servants with effect from the date of enforcement of this Act.
