GOVERNMENT OF WEST BENGAL
Law Department
Legislative
West Bengal Act XIV of 1958
THE SACORE DLITT HOSPITAL ACT, 1958.
[Paned by the West Bengal Legislature.] Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 29th August, 1958.)
[29th August, 1958,1
An Act to provide for the taking over of Sagore Dutt Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto, by the State Garernment with a view to the promotion of public health.
It is hereby enacted in the Ninth Year of the Republic of India, by the (Legislature of Brest Bengal, as follows:-
1. (1) This Act may be called the Sagore Dutt Hospital Short title, Act, 19-38. and
(8) It shall come into force ou - such date as the State meal- Government may, by notification in the Official Gazette. appoint. -
2. In this Act, unless the context otherwise requires,— Do
(a) "appointed day" means the .date appointed under sub-section (8) of section 1;
(b) "the hospital" means the Sagore Duff Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto. •
3. As from the appointed day,— Tr
(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 manage- ment of the State Government and shall be run as State hospital:
ce=Indian, 12 uP.; eh, 341
1
The Sarre Dutt Hospital Ac [West Ben. Act
(Sections 4, 5.)
(6) all contracts, debts and liabilities of, or in respect of, the hospital shall stand transferred to the State Government;
(d) the cot of management of 'the hospital together with all costs of improvement, expansion, exten- sion, repairs, additions and alterations shall be borne by the State Government:
(e) persons in the employment of the hospital imme- diately 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;
(2) the securities, debentures, funds and properties described in the Schedule which *ere 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 he fixed by the said Administrator-General in con- Sultation with the State Government shall be credited to the State Government to be applied by the State Government for the maintenance and improvement of the hospital.
itannd 4. If -any difficulty arises in giving effect to the provi- ffimoffitieet sions of this Act or the rules made thereunder, the State Government map the such steps or issue such orders not inconsistent with this Act as it deems necessary for the removal of the difficulty:
Provided that no order shall be passed for the transfer of any land to the State Government for purposes of the hospital in addition to the land which appertains to the buildings, sections and fixtures included in the hospital on the appointgd day without the concurrence of the
Administrator-General, West Bengal. r
5J, The State' &overnmeat may m
out the purposes -of
r •
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1153.1
(The Schedule.) The Schedule. (Description of hospital premises.) Lands comprised in the Sagore Dutt Hospital and Dispensary and buildings situated thereon at Kamarhatty, 24-Parganas, excluding the land and building of the Sagore Dutt Free High School (including a playground) described in Part III of the Schedule. Total area-82.05 bighas approximately includingrtwo plots leased out to the ex-Medical Officers of the hospital, bounded as follows:—
North—By Graham Road.
South—By a drain running beyond the boundary wall and land belonging to Ezra Arkie Park Trust (Beni Engineering Works) and the Sagore Dutt High School premises. East—By Barrackpore Trunk Road and the Sagore Putt High School premises. West—By a drain.
Pen/ II.
Estate: Sagoro Du
A.—Statement of SecUritia cnd debentures held in the dos of h capitol. Rs.
7,09,200
20,000
2,63,600
30,000
5,000
10,400
' 1,000
7,000
33,800
2,73,100
32,000
30,000
47,800
1,000
21,000
50,000
1,000
per cent. Converaioj Loan of 1946-86
2. 3 per cent. Loan of 1966-68 ..
3. 3} per cent. Loan of 1974
4. 3} per cent. Waverly Jute Mills Debentures J. 3.1 per cent. New Howrah Bridge Loan, 1936/66
6. 3 per cent. Loan of 196365
7. 3 per cent. Loan of 1970-76
8. Si per cent. Ten Years' Treasury Savings Deposit Ce
9. 4 per cent. C. P. T. Debentures of 1956 ..
10. . 4 per cent. W. B. Loan of 1961
11. 4 per Gent. U. P. Loan of 1963
12. 4 per cent. U. P. Loan of 1004
13. 4 per cent. Loan of 1960-70 .
14. 4 per cent. W. B. Loan of 1968
715. 4 per cent. W. B. Lean of 1963
10. 6 per cent. Karachi Port Trust Debentures, 19 17, 12 Years' P. 0. National Savings Certificate 16,85,900,"
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958. The Sagore D (The Schedule.) B.—Funds RR cared in first Inortgage on house properties, Amount Particulars of mortgaged proper-
advanced ties.
Name of mortgagor.
Rs.
30,000 22, Park e, Calcutta Sm. Nagendra Bala Debi since , deceased now represented by Sri
Basudev Mukherjee.
Sm Labanya Prays Debi.
Sri Suresh Chandra Ray Chow-
dhuxv.
Administrator-General of West
Bengal, Executor to the Estate
of Mrs. E. B. T. Walker deceased.
Sri Tripura Prasanna Beau.
Administrator-General of West Ben-
gal, Executor to the Estate of
Nira.njan Connar Seal deceased.
Administrator-General of West
Bengal, Administrator to the
Estate of Balaram Dint de-
ceased.
20,000 57E, Gareha Road, Calcutta, and a
garden land at Vatinda, P. S.
Rajarhat.
S,S00 2042, Maliesh Dutt Lane, Chetla,
Calcutta.
4,700 4 and 6, Elliot Road, Calcutta
40,000 46/7B, Bally gunge, Place, Calcutta 2,300 18/8, Dover Hot Calcutta
4,000 112/1, Harrison Road, Calcutta
7,500 189, Maharani Debendra Road, Cal- Sri Kallitish Chandra Onowdhury cutta. and Sri Naresh Chandra
Chowdhury.
15,000 1B, Sashi Bhusan !De Street, Cal- Barb/sub Rirendra Nath, Sur/sutra /Etta. Nath and Provat Kumar Das.
Total 1,32,300
C.—Landed properties.
Value. Details of property.
1,74,800 Premises No. I, Rowdon Street,
outhouses measuring 2 bight's.
1,60,100 Premises No. 2, Rowdon Street,
outhouses measuring about 2
Calcutta, with two-storied buildings and
Calcutta, with two-storied buildings end
ighas.
52,920 Premises No. 45, Royd Street,
outhouses anclkshop rooms.
5,160 Premises No. 18, Elliot Road,
outhouses and shop rooms.
Calcutta, with one-storied house with
Calcutta, with one-storied house with
D.—Cash.
Account of the Trust as on 26th
(3) Re. 1,15,00000.
44) Amount in Lite Gen [West Ben. Act
4
he Sagare
XIV of 1958.]
(Tice Schedule.) Pere In.
(Description of properties and funds of the Sagore Dutt Free High Schoch) A.—Sehool premises.
Land and buildings of the Sagore Duet Free High School at Kamarhatty (including a play- ground of the school).
Total area measuring-17.2 bighas, bounded as follows ;—
North—By Premises of the Sagas Hutt Hospital.
South—By a private drain belonging to the Ezra Arkie Park Trust, running beyond the boundary wall.
East—By Barraekpore Trunk Road.
West—By premises of the Sagore mitt Hospital.
B. Government securitire.
Rs.
(a) 4 per cent. Calcutta Port Trust Debenture of 1956/86 1,96,000
(6) 4 per cent. II. P. Loan of 1963 of the face value of • .. 13,000
(o) 3 per cent. Conversion Loan of 1946/86 of the face value of 7,800
(d) 8 per cent. Loan of 1963/66 of the face value of 1,600 Total .. 2,18,300
C.—House property.
Premises No. 86, Premchand Borel Street, Calcutta. WEIGH-68/9-5627A-6M
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