Section 3 in The Calcutta National Medical College And Hospital Act, 1967
3. Transfer. -
With effect from the appointed day and for a period of ten years thereafter [,or, in the case of acquisition of the institution under section 3A, till the date of such acquisition, whichever is earlier] [Words, figure and letter inserted by W.B. Act 34 of 1976,]-(1)the institution together with-(a)all lands thereof and appurtenant thereto and all buildings, erections and fixtures on such lands,(b)all furniture, equipments, stores, drugs, moneys, and all other assets of the institution,(c)all other properties and assets of the institution, which immediately before the appointed day vested in the Board of Trustees of the Calcutta National Medical Institute, a society registered under the Societies Registration Act, 1860,shall stand transferred to the State Government and shall remain under the control and management of the State Government;(2)all deeds of gift, endowment, bequest, trust or otherwise covering all properties and assets referred to in sub-clause (c) of clause (1) shall be construed as if they were executed in favour of the State Government;(3)all contracts, debts and liabilities of the institution shall be deemed to be contracts, debts and liabilities of the State Government;(4)all persons in charge of the management of the institution immediately before the appointed day shall be deemed to have vacated their offices;(5)the institution shall be run by the State Government as a State institution.
