Section 3(1) in The Sagore Dutt Hospital Act, 1958
(1)(a)possession of the hospital including all lands, buildings, erections and fixtures appertaining thereto and all furniture, equipments, stores and drugs belonging to it shall stand transferred to the State Government;(b)the hospital shall be under the control and management of the State Government and shall be run as a State hospital;(c)all contracts, debts and liabilities of, or in respect of, the hospital shall stand transferred to the State Government;(d)the cost of management of the hospital together with all costs of improvement, expansion, extension, repairs, additions and alterations shall be borne by the State Government;(e)persons in the employment of the hospital immediately before the appointed day shall as from that day be deemed to be employees of the State Government and the terms and conditions of their service shall be such as may be determined by the State Government having regard to the terms and conditions of their service as in force before that day;
