- 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.
