Section 3(2) in The Sagore Dutt Hospital Act, 1958
(2)the securities, debentures, funds and properties described in the Schedule which were held and administered immediately before the appointed day by the Administrator-General, West Bengal, shall, after that day, continue, subject to the provisions of sub-section (1), to be held and administered by the said Administrator-General:Provided that such portion of the income from the said securities, debentures, funds and properties as is normally spent for the hospital or as may be fixed by the said Administrator-General in consultation with the State Government shall be credited to the State Government for the maintenance and improvement of the hospital.
