Section 3B(1) in The Calcutta National Medical College And Hospital Act, 1967
(1)The State Government shall deposit, in cash in the Court of the District Judge of 24-Parganas to the credit of the Board of Trustees of the Calcutta National Medical Institute, a society registered under the Societies Registration Act, 1860, being owners of the properties of the institution, an amount calculated at the rate of rupees one hundred for every year or part thereof during which the management of the institution remained vested in the State Government, for the vesting in the State Government of such management, and the Court shall, upon application, authorise the State Government to utilise the amount so deposited for the persons who are beneficially entitled to the assets of the institution under the trust].
