Section 11(7) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(7)If any question arises as to whether or not any person was genuinely employed in connection with the affairs of the undertaking as its employee immediately before the vesting date, it shall be decided by any officer authorised for the purpose by the State Government or the Board, as the case may be and an appeal against his decision shall lie to the State Government or the Board, as the case may be, whose decision shall be final.
