Section 3(2) in The Sadar And Subdivisional Hospitals Act, 1955
(2)all endowments and trust funds, created solely or substantially for the purpose of the maintenance or improvement of the said hospitals, shall stand transferred to and be administered by the Official Trustee, West Bengal :Provided that the income from every such endowment and trust fund shall be credited to the State Government and shall be applied by the State Government for the purposes for which the endowment or the trust fund, as the case may be, was created, subject to the conditions attached to such endowment or trust fund and to the rights and privileges of the beneficiaries thereof.
