Section 6A in The Mayo Hospital Acquisition Act, 1982
6A. [ Power to transfer the Hospital on lease.] [Section 6A inserted by West Bengal Act 17 of 1991.] - (1) Notwithstanding anything contained in sections 4 and 6, the State Government may, if it is satisfied that an existing, or new, joint sector company is willing to comply, or has complied, with such terms and conditions as that Government may think fit to impose, transfer the Hospital on lease to that existing, or new, joint sector company, as the case may be.
(2)The general superintendence, direction, control, and management of the affairs and business of the Hospital shall, where the Hospital has been transferred on lease to an existing, or new, joint sector company, as the case may be, vest on the existing, or new, joint sector company, as the case may be, on and from the date on which the existing, or new, joint sector company, as the case may be, takes over the Hospital on transfer on lease and thereupon the existing, or new, joint sector company, as the case may be, shall be entitled to exercise, to the exclusion of all other persons, all such powers and do all such things as the State Government under this Act, is authorised to exercise and do in relation to the Hospital for its better management and maintenance in the public interest.Explanation. - For the purposes of this section, "the Hospital" shall mean the Mayo Hospital at 67/1, Strand Road, Calcutta-6, to the exclusion of the indoor beds and provisions for outdoor services and its branches and dependent dispensaries, namely, Chandney Dispensary at 4 and 5, Temple Street, Calcutta - 13 and the Chitpur Dispensary and Harids Saha Institute of Otolaryngology at 656, Rabindra Sarani, Calcutta-3, and shall include all lands and buildings of the said Mayo Hospital at 67/1, Strand Road, Calcutta-6, but shall not include equipments, stores, drugs or other articles used as accessories to, or adjuncts of, the said Mayo Hospital and its branches and dependent dispensaries as aforesaid.
