Section 3(1) in The Calcutta National Medical College And Hospital Act, 1967
(1)the institution together with-(a)all lands thereof and appurtenant thereto and all buildings, erections and fixtures on such lands,(b)all furniture, equipments, stores, drugs, moneys, and all other assets of the institution,(c)all other properties and assets of the institution, which immediately before the appointed day vested in the Board of Trustees of the Calcutta National Medical Institute, a society registered under the Societies Registration Act, 1860,shall stand transferred to the State Government and shall remain under the control and management of the State Government;
