Section 12 in The Punjab Health Systems Corporation Act, 1996
12. Vesting of dispensaries and hospitals with the Corporation.
- With effect from such date, as may be notified by the Government in the Official Gazette, -(a)the control and management of all dispensaries and hospitals with dispensaries and non-teaching hospitals as per Schedule appended to this Act, shall stand transferred to and vest in the Corporation and shall function under its administrative control ; and(b)all the assets and liabilities, rights and obligations in relation to such dispensaries and non-teaching hospitals, and all obligations of the Government in relation to them, shall be transferred to the Corporation on terms and conditions that may be mutually agreed upon.
