Bhudan Yagna (Repealing) Act, 1979
WEST BENGAL ACT 030 OF 1979
18 October, 1979
An Act to repeal the West Bengal Bhudan Yagna Act, 1962 and to provide for certain matters incidental thereto.
Whereas it is expedient to repeal the West Bengal Bhudan Yagna Act, 1962 (West Ben. Act XVIII of 1962) and to provide for certain matters incidental thereto;
It is hereby enacted in the Thirtieth Year of the Republic of India, by the Legislature of West Bengal, as follows:
Section 1. Short title and commencement
(1) This Act may be called the West Bengal Bhudan Yagna (Repealing) Act, 1979.
(2) It shall come into force on such date2 as the State Government may, by notification in the Official Gazette, appoint.
Section 2. Definition
In this Act, unless the context otherwise requires,
(a) appointed day means the date appointed under sub-section (2) or section 1;
(b) Board means the West Bengal Bhudan Yagna Board established under section 3 of the West Bengal Bhudan Yagna Act, 1962 (West Ben. Act XVIII of 1962);
(c) fund means the West Bengal Bhudan Yagna Board referred to in sub-section (2) of section 4 of the West Bengal Bhudan Yagna Act, 1962.
Section 3. Repeal of West Ben. Act XVIII of 1962 and Consequential Provision
On the appointed day, the West Bengal Bhudan Yagna Act, 1962 shall stand repealed and the Board shall stand dissolved.
Section 4. Consequential Provisions
On the dissolution of the Board
(a)(i) the person appointed as the Secretary to the Board, and
(ii) other staff appointed in the Board, and holding office as such immediately before the appointed day may be employed by the State Government on such terms and conditions as the State Government may determine;
(b) the fund of the Board shall, on the appointed day, stand transferred to and vest in the State Government:
(c) all liabilities and obligations of the Board of whatever kind and subsisting immediately before the appointed day, shall, on and from the appointed day be deemed to be the liabilities or obligations, as the case may be of the State Government and any proceeding or cause of action pending or existing immediately before the appointed day by or against the Board in relation to such liability or obligation may, as from the appointed day, be done or taken by the State Government.