Section 55(3) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(3)Notwithstanding anything contained in any law or contract the following provisions shall apply to all officers, teachers and other servants who immediately before the commencement of this Act where in the employ of the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) or the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) :-(a)The State Government shall, as soon as may be, after the commencement of this Act, apportion such officers, teachers and other servants between the different Universities specified in sub-section (1) of section 3.(b)On such apportionment such officers, teaches and servants shall be deemed to have been transferred to the University to which they are allotted under clause (a) with effect from the date of commencement of this Act.(c)The University to which such officers, teachers and servants are deemed to have been transferred under clause (b) shall employ them subject to such terms and conditions as were in force immediately before the commencement of this Act and they shall be subject to such disciplinary control as are for the time being applicable to the officers, teachers and other servants of that University appointed under this Act.
