The Salar Jung Museum, together with the Salar Jung Library at Hyderahad, was built out of the cast and valuable collections of art objects and manuscripts of the late Nawab Salar Jung Bahadur. The museum has nearly twenty-five thousand art objects of varied nature some of them of outstanding value not to be found anywhere in the world and was administered by the Solar Jung Estate Committee set up by the former Hyderabad Government. The Committee was given additional powers by the Nawab Salar Jung Bahadur (Administration of Assets) Act, 1951 (XXXVI of 1950).In C. S. No. 13 of 1958 of the file of the High Court of Andhra Pradesh at Hyderabad. a compromise decree to which the Union of India. the State of Andhra Pradesh. the Salar Jung Estate Committee and all claimants to the late Nawah's property interested in the subject-matter of the proceedings were panics was passed under which(a) the claimants have renouned in favour of the Union of India all their right, title and interest in the property of the museum and the library and in a plot of land known as Nawab Salar Jung Bahadur Baradari to be utilised for erecting a new building for the museum;(b) the Salar Jung Estate Committee has agreed to pay a sum of five lakhs of rupees towards meeting a portion of the cost of erecting the new buildings, the balance of cost being met by the Central Government;(c) the museum and the library should always continue to be known as the Salar Jung Museum and the Salar lung Library respectively, and located at Hyderabad.(d) no article may be removed from the museums except for the purpose of temporary exhibition within India:(e) one or more members of the late Nawab's family to be selected by the Central Government will have to be nominated to the governing body. committee of management or advisory body, in case any such body is to he constituted for the museum or library.The amount of five lakhs of rupees referred to above has since been received by the Central Government.Having regard to the importance and value of the collection in the museum and to the need for re-organising and developing the museum on modern scientific lines, it is consider that it should be declared to be an institution of national importance under Entry 62 in List I of the Seventh Schedule to the Constitution. The Bill seeks to give effect to this proposal and makes provision for the following :-1. the establishment of a Board, consisting of eleven persons for the administration of the museum and the vesting in the Board of the property of the museum:(2) transfer of the existing staff to the Board:(3) the issue of directions by Government to the Board in the discharge of its functions, the submission by the Board of annual budget estimates and reports to Government, the deposit of funds in the Reserve Bank, etc., and the annual audit of the accounts of the Board by the Comptroller and Auditor-General. - Gazette of India, 5-12-1460, Extra., Pt. II, section 2, page 800.[19th May, 1961]An Act to declare the Salar Jung Museum together with the Salar Jung Library at Hyderabad to be an institution of national importance and to provide for its administration and certain other connected matters.Be it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-
