Section 4 in The Sree Balaram Seva Mandir Acquisition Act, 1978.
4. General effect of vesting.
- Upon the vesting of the Hospital in the State Government, -(1)all rights, powers, authorities and privileges in relation to the hospital and all documents relating thereto shall stand transferred to the State Government;(2)any contract whether express or implied, or other arrangement, whether under any statute or otherwise, or any order made by any Court, in so far as it creates any encumbrance or liability in relation to the hospital or any part of it shall be deemed to have terminated;(3)notwithstanding any judgement, decree or order of any Court, or any other authority, or anything contained in any law for the time being in force, every person in whose possession or custody or under whose control the hospital or any part of it may be, shall forthwith deliver possession of the same to the State Government or to such person as the State Government may appoint in this behalf;(4)every person who has in his possession or under his custody or control any books, documents or other papers relating to the hospital or any part of it shall be liable to account for the said books, documents or other papers to the State Government or to such person as the State Government may appoint in this behalf;(5)all properties located therein shall stand freed and discharged from any trust, obligation, mortgage, charge, lease or any other encumbrance affecting the same and any judgement, injunction or any decree or order of any Court restricting the use of any of such properties in any manner whatsoever shall be deemed to have been withdrawn;(6)the State Government may take or cause to be taken all necessary steps for acquiring possession of the hospital or any part of it;(7)every person who has been in employment in relation to the hospital or any part of it shall, on and from the date on which this Act comes into force, be deemed to be re-appointed as an employee of the State Government and shall hold office on the same remuneration and on the same terms and conditions as they had been before the date of vesting and shall continue to do so until his employment is duly terminated or until his remuneration or terms and conditions of employment, as the case may be, are altered by the State Government in the manner prescribed.
