Section 3 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
3. Guru Gobind Singh Medical College Faridkot to vest in State Government.
(1)On the appointed day the Guru Gobind Singh Medical togeher with, -(i)all lands, on which the said College stands, and all other lands appurtenant thereto and all buildings, erections and fixtures on such land;(ii)all furniture, equipments, stores, apparatuses and appliances, drugs, moneys and other assests of the said College;(iii)all other properties and assets, movable and immovable including leases pertaining to the said College and all rights, powers, authorities and privileges, cash balances, reserve funds investments and all other rights and interests in, or in relation to or arising out of such property as were, immediately before the appointed day, in the ownership, possession, power or control of the trust constituted under the trust deed or of the trustees or any other person in charge of the management of the affairs of the said College; and(iv)all borrowings made by, or on behalf of, and all other liabilities and obligations of whatever kind, incurred in relation to the said College and subsisting on the appointed day;shall stand transferred to, and shall vest absolutely in the State Government.(2)Every deed of gift, endowment, bequest or trust or other document in relation to all or any of the properties, and assets, referred to in sub- section (1), shall, as from the appointed day, be construed as if it were made or executed in favour of the State Government.(3)Subject to the other provisions contained in this Act, any property referred to in sub-section (1), which by virtue of the provisions of that sub-section, has vested in the State Government, shall by force of such vesting, be freed and discharged from any trust, obligation, mortgage, charge, lien and other encumbrances affecting it, and any attachment, injuction or any decree or order of any court or tribunal restricting the use of such property in any manner shall be deemed to have been withdrawn.(4)Subject to the other provisions contained in this Act, any proceeding or cause of action, pending or existing immediately before the appointed day, by or against the trustee or any other person, in relation to the said College, may, as from the appointed day, be continued and enforced by or against the State Government as it might have been enforced by or against the trustees or such other person if this Act had not been enacted, and shall cease to be enforceable by or against the trustees or such other person.
