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State of West Bengal - Act

The Sagore Dutt Hospital Act, 1958

WEST BENGAL
India

The Sagore Dutt Hospital Act, 1958

Act 14 of 1958

  • Published on 29 August 1958
  • Commenced on 29 August 1958
  • [This is the version of this document from 29 August 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Sagore Dutt Hospital Act, 1958West Bengal Act 14 of 1958[29th August, 1958.]An Act to provide for the taking over of Sagore Dutt Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto, by the State Government with a view to the promotion of public health.It is hereby enacted as follows :-

1. Short title and commencement.

(1)This Act may be called the Sagore Dutt Hospital Act, 1958.
(2)It shall come into [force] [The Act was enforced with effect from the 1st March, 1959, Vide notification No. Medl./ 852/14 - 84/58, dated the 30th January, 1959, published in the Calcutta Gazette of 1959, Part I, page 662.] on such date as the State Government may, by notification in the Official Gazette, appoint.

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"appointed day" means the date appointed under sub-section (2) of section 1;
(b)"the hospital" means the Sagore Dutt Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto.

3. Transfer.

- As from the appointed day, -
(1)
(a)possession of the hospital including all lands, buildings, erections and fixtures appertaining thereto and all furniture, equipments, stores and drugs belonging to it shall stand transferred to the State Government;
(b)the hospital shall be under the control and management of the State Government and shall be run as a State hospital;
(c)all contracts, debts and liabilities of, or in respect of, the hospital shall stand transferred to the State Government;
(d)the cost of management of the hospital together with all costs of improvement, expansion, extension, repairs, additions and alterations shall be borne by the State Government;
(e)persons in the employment of the hospital 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)the securities, debentures, funds and properties described in the Schedule which were held and administered immediately before the appointed day by the Administrator-General, West Bengal, shall, after that day, continue, subject to the provisions of sub-section (1), to be held and administered by the said Administrator-General:Provided that such portion of the income from the said securities, debentures, funds and properties as is normally spent for the hospital or as may be fixed by the said Administrator-General in consultation with the State Government shall be credited to the State Government for the maintenance and improvement of the hospital.

4. Removal of difficulties.

- If any difficulty arises in giving effect to the provisions of this Act or the rules made thereunder, the State Government may take such steps or issue such orders not inconsistent with this Act as it deems necessary for the removal of the difficulty:Provided that no order shall be passed for the transfer of any land to the State Government for purposes of the hospital in addition to the land which appertains to the buildings, erections and fixtures included in the hospital on the appointed day without the concurrence of the Administrator-General, West Bengal.

5. Power to make rules.

- The State Government may make rules for carrying out the purposes of this Act.The Schedule

Part I – (Description of hospital premises)

Lands comprised in the Sagore Dutt Hospital and Dispensary and buildings situated thereon at Kamarhatty, 24-Parganas, excluding the land and building of the Sagore Dutt Free High School (including a playground) described in Part III of the Schedule.Total area - 82.05 bighas approximately including two plots leased out to the ex-Medical Officers of the hospital, bounded as follows ;-North - By Graham Road.South - By a drain running beyond the boundary wall and land belonging to Ezra Arkie Park Trust (Beni Engineering Works) and the Sagore Dutt High School premises.East - By Barrackpore Trunk Road and the Sagore Dutt Free High School premises.West - By a drain.

Part II – Estate : Sagore Dutt

A. - Statement of securities and debentures held in the estate on account of funds of the hospital,
          Rs.
1 3 per cent. Conversion Loan of 1946-86 ... ... ... 7,09,200
2 3 per cent. Loan of 1966-68 ... ... ... 20,000
3 3¾ per cent. Loan of 1974 ... ... ... 2,63,600
4 3¾ per cent. Waverly Jute Mills Debentures ... ... ... 30,000
5 3¼ per cent. New Howrah Bridge Loan, 1936/66       5,000
6 3 per cent. Loan of 1963-65 ... ... ... 10,400
7 3 per cent. Loan of 1970-75 ... ... ... 1,000
8 3½ per cent. Ten Years’ Treasury SavingsDeposit Certificate       7,000
9 4 per cent. C.P.T. Debentures of 1956 ... ... ... 83,800
10 4 per cent. W.B. Loan of 1967 ... ... ... 2,73,100
11 4 per cent. U.P. Loan of 1963 ... ... ... 32,000
12 4 per cent. U.P. Loan of 1964 ... ... ... 30,000
13 4 per cent. Loan of 1960-70 ... ... ... 47,800
14 4 per cent. W.B. Loan of 1968 ... .... ... 1,000
15 4 per cent. W.B. Loan of 1963 ... ... ... 21,000
16 6 per cent. Karachi Port Trust Debentures, 1925       50,000
17 12 Years’ P.0. National Savings Certificate ... ... ... 1,000
        Total 15,85,900
B. - Funds invested in first mortgage on house properties.
  Amount Advance Rs. Particulars of mortgaged properties. Name of mortgagor
1. 30,000 22, Park Lane, Calcutta Sm. Nagendra Bala Debi since deceased nowrepresented by Sri Basudev Mukherjee.
2. 20,000 57E, Garcha Road, Calcutta, and a garden land atVatinda, P. S. Rajarhat. Sm. Labanya Prova Debi.
3. 8,800 20/2, Mahesh Dutt Lane, Chetla, Calcutta. Sri Suresh Chandra Ray Chowdhury.
4. 4,700 4 and 6, Elliot Road, Calcutta. the Estate of Mrs.E.B.T. Administrator-General of West Bengal, Executor toWalker deceased.
5. 40,000 46/7B, Ballygunge Place, Calcutta. Sri Tripura Prasanna Basu.
6. 2,300 18/8, Dover Lane, Calcutta Administrator-General of West Bengal, Executor tothe Estate of Niranjan Coomar Seal deceased.
8. 7,500 189, Maharshi Debendra Road, Calcutta.. Sri Kshitish Chandra Chowdhury and Sri NareshChandra Chowdhury.
9. 15,000 1B, Sashi Bhusan De Street, Calcutta. Kumar Das Sarbasri Hirendra Nath, Surendra Nath and Provaf
______Total______ ______________1,32;000______________    
C. - Landed properties.
  Value.Rs. Details of property.
(i) 1,74,000 Premises No. 1, Rowdon Street, Calcutta, with two-storiedbuildings and outhouses measuring about 2 bighas.
(ii) 1,60,100 Premises No. 2, Rowdon, Street, Calcutta, with two-storiedbuildings and outhouses measuring about 2 bighas.
(iii) 52,920 Premises No. 45, Royd Street, Calcutta, with one-storied housewith outhouses and shop rooms.
(iv) 5,160 Premises No. 18, Elliot Road, Calcutta, with one-storied housewith outhouses and shop rooms.
D - Cash.
(i)Rs. 1,15,000.00.
(ii)Amount in the General Account of the Trust as on 26th March, 1958 - Rs. 31,905.11.

Part III – (Description of properties and funds of the Sagore Dutt Free High School.)

A. School premises.Land and buildings of the Sagore Dutt Free High School at Kamarhatty (including a play-ground of the school).Total area measuring - 17.2 bighas, bounded as follows :-North - By Premises of the Sagore Dutt Hospital.South - By a private drain belonging to the Ezra Airke Park Trust, running beyond the boundary wall.East - By Barrackpore Trunk Road.West - By premises of the Sagore Dutt Hospital.B - Government securities.
(a) 4 per cent. Calcutta Port Trust Debenture of1956/86 ... 1,96,000
(b) 4 per cent. U. P. Loan of 1963 of face value of   13,000
(c) 3 per cent. Conversion Loan of 1946/86 of the facevalue of | 7,800
(d) 3 per cent. Loan of 1963/65 of the face value of ... 1,500
    Total 2,18,300
C. - House property.Premises No. 86, Premchand Boral Street, Calcutta,