Section 3 in The Sadar And Subdivisional Hospitals Act, 1955
3. Transfer.
(1)As from the appointed day, -(1)(a)the said hospitals together with all lands, buildings, erections, fixtures, furniture, equipments, stores, drugs, monies, contracts, debts and all other assets and liabilities thereof shall, subject to sub-section (2), stand transferred to the State Government;(b)the said hospitals shall be run by the State Government as State Hospitals;(c)persons employed in the said hospitals and continuing in office immediately before the appointed day shall, as from that day, be deemed to be employees of the State Government and the terms and conditions of their service shall be such as may be determined by the State Government having regard to the terms and conditions of their service as in force before that day;(2)all endowments and trust funds, created solely or substantially for the purpose of the maintenance or improvement of the said hospitals, shall stand transferred to and be administered by the Official Trustee, West Bengal :Provided that the income from every such endowment and trust fund shall be credited to the State Government and shall be applied by the State Government for the purposes for which the endowment or the trust fund, as the case may be, was created, subject to the conditions attached to such endowment or trust fund and to the rights and privileges of the beneficiaries thereof.
