Section 7 in University of Heatlh Sciences, Karnal Act, 2016
7. Transfer of Kalpana Chawla Government Medical College.
- Notwithstanding anything contained in the Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak, Act, 2008 (26 of 2008) and the Statutes made thereunder or any other State law,-(a)Kalpana Chawla Government Medical College, Karnal shall with effect from the commencement of this Act cease to be an affiliated college of Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak and shall stand transferred to University;(b)the control and management of all properties and assets pertaining thereto which were in existence at the time of the said transfer, together with any accretions and accessories thereto, shall stand transferred from Government and vest in the said University;(c)the ownership of all properties and assets which were in existence at the time of the said transfer together with any accretions and accessories thereto, pertaining to Kalpana Chawla Government Medical College, Karnal whether acquired or created out of grants from the Government or otherwise, shall continue to vest in the Government. Any cash balances held by the Government, in the name of the institution or on its account, whether in deposit, with any bank or otherwise, shall stand transferred from the Government and vest in University;(d)all rights, powers and privileges, duties, debts, liabilities and obligations of the Government, contractual or otherwise, arising or accrued or incurred in relation to the affairs of any of the institutions shall stand transferred to University;(e)any doubt or difference in regard to whether any asset or liability stands transferred under the foregoing clauses shall be referred to the Government, whose decision thereon shall be final;(f)all reference in any will, deed or other documents, whether made or executed before or after the commencement of this Act, which contains any bequest, gift, endowment or trust in favour of Government for the purpose of Kalpana Chawla Government Medical College, Karnal shall stand transferred to University;(g)any student of Kapana Chawla Government Medical College, Karnal who immediately prior to the commencement of this Act was studying for any examination of Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak, shall continue his academic year as a student of the then university and be permitted to complete his courses in preparation thereof and be admitted to the examination;(h)members of Faculty elected by Pandit Bhagwat Dayal Sharma University of Health Sciences, Rohtak for various councils like Dental Council of India, Medical Council of India etc. shall continue till the expiry of their respective term.
