Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2) in The Lady Dufferin Victoria Zenana Hospital Act, 1955

(2)The Governing Body of the Society are also hereby empowered to transfer the First Part of the Assets to the said trustees and to frame rules for the administration thereof by the said trustees :Provided that the First Part of the Assets shall not be utilised for any purpose outside West Bengal :Provided further that the income out of the First Part of the Assets shall be utilised mainly to provide for medical tuition including teaching and training in West Bengal of women as physicians, surgeons, hospital assistants, nurses and midwives, to provide for them during the period of tuition, hostels and residences under suitable control and to establish, endow and make provision for scholarships, prizes, stipends and other rewards for the benefit of women students and trainees towards studying or being trained to become physicians, surgeons, hospital assistants, nurses or midwives.