- Upon the completion of the erection and equipment of the Mahajati Sadan under section 7, the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct the Board to take possession of the properties described in the First Schedule together with the Mahajati Sadan as so erected and equipped and thereupon-(i)the Board shall receive and take possession of and hold the same in trust for such purposes as may be prescribed by rules made by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government consistently with the objects set out in the Second Schedule, and(ii)all sums of money in the custody of the aforesaid Subhas Congress Fund Committee and all other property whether movable or immovable which have been or may hereafter be given, bequeathed or otherwise transferred for the purposes of the Mahajati Sadan or acquired by the Board for the said purposes shall vest in the Board to be held in trust for the purposes of the Mahajati Sadan.
