Uttar Pradesh act 8 of 1947 : The Utter Pradesh Provincialization of Hospitals Act

166

THE UNITED PROVINCES PROVINCIALIZATION OF

1 HOSPITALS ACT, 1947

[U. P. ACT No. VIII OF 1947]

Adopted and modified by the Adaptation of Laws Order, 1950. [Passed by the U. P. Legislative Assembly on February 10, 1947 and the U. P. Legislative Council on February 24, 1947.

Received the assent of the Governor General on April 11, 1947 and was published² under section 76 of the Government of India Act, 1935 on April 26, 1947.]

AN

ACT To provide for the provincializaation of hospitals Whereas it is expedient to provide for the provincializaion of certain hospitals by the transfer of their ownership to [Government]³ and of the administration, control, maintenance and management thereof to the [State Government.]⁴ U.P. act no. IV And whereas an Act to this effect, namely, the United Provinces Provincialization of of 1945 Hospitals Act, 1945, was passed by the Governor during the period the proclamation, dated

the 3rd day of November, 1939, promulgated under section 93 of the Government of India

Act, 1935 was in force';

U.P. act no. IV And whereas the said United Provinces Provincialization of Hospitals Act, 1945 is

of 1945 still in force but will not remain in force after a period of two years has expired from the

date of withdrawal of the proclamation of November 3, 1939, and it is necessary to make

provision for the continuance of the said Act ;

U.P. act no. IV And whereas it is also necessary to amend the said United Provinces Provincialization

of 1945 of Hospitals Act, 1945 in certain respect;

It is hereby enacted as follows :--

Short title, 1- (1) This Act may be called the United Provinces Provincialization of Hospitals Act,

extent and 1947.

commencement (2) It extends to the whole of [Uttar Pradesh.]⁵ (3) This Act shall come into force at once.

Definition 2- In this Act, unless there is anything repugnant in the subject or context ---

(a) "hospital" includes a veterinary hospital, sanitorium and all lands,

buildings, fixture" dispensaries, medicines, stores, equipment, furniture and other articles appurtenant to the hospital or the sanitorium;

(b) "local authority" means a municipal board, district board notified area committee or town area committee but does not include a cantonment authority in any cantonment area ;

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1- For S. O. R. see Gaz. d. January 4,1947, Pt. VII, pp. I-2.

The Act has been extended to the merged State of Rampur by the Rampur (Application of Laws) Act, I950 and to the merged State of Banaras and Tehri-Garhwal by the Banaras (Application of Laws) Order, 1949 and Tehri-Garhwal (Application of Laws) Order, 1949, respectively.

167

[The United Provinces Provincialization of Hospitals Act, 1947] [Section 3-4]

(c) "prescribed" means prescribed by [State Government]¹ under this Act. Vesting of 3- (1) The [State Government]¹ may by [notification]² in the official Gazette, hospitals in direct that, with effect from such date as may be specified therein and on such Government conditions and exceptions as may be prescribed, any hospital which is vested in, or is under the control or administration of any local authority or any Trust or any other authority managing a hospital, shall, notwithstanding the provisions of clause U.P. act no. II (a) of section 116 of the United Provinces Municipalities Act, 1916 or of section of 1916

146 of the United Provinces District Boards Act, 1922 or anything contained in U.P.act no. any other law for the time being in force, [be vested in the State Government]³:

IIof 1916 Provided that before issuing such notification the [State Government] 1 shall give such notice as it considers reasonable of its intention to issue such notification and shall consider any objection or suggestion that may be put forward by the local authority concerned or any person.

(2) Subject as aforesaid, all rights and liabilities of the local authority or Trust or any other authority referred to in sub-section (1) in or appertaining to or arising out of property covered by the notification issued under that sub-section shall, with effect from the date mentioned in the notification, passed and be transferred to [the [State Government]⁴ for the purposes of the [State]⁵ and the [State Government]¹ shall from such date be in charge of the administration, control, maintenance and management of the said property.

Vesting of 4- (1) All endowments or funds, which appertained to or were appropriated for endowments the purposes of any hospital immediately before it was vested in [the State and fund Government under section]⁶ shall be vested in [the State Government]⁷ and appertaining to continue to be applied by the [State Government]¹ to the same purposes as those to a hospital which they were lawfully applicable immediately before the date when the endowment or fund concerned was so vested.

(2) If any local authority, not being the authority under which the control of the hospital which is taken over by the [State Government]¹ is vested, is required by any law for the time being in force or by any agreement mutually agreed upon to make any contribution towards the maintenance of the hospital, then the [State Government]¹ may, require the local authority concerned to make a contribution, either of the entire sum or of any lesser sum as the [State Government]¹ may decide to the [State]⁸ Revenues towards the expenses of the Hospital.

1 - Subs. by A. O. I950 for (Provl. Govt.).

2- For vesting the Lady Lyall and Duffer in Hospital, Agra, absolutely and un, conditionally in the State Government, see not. no. 7053-A/V-365-48, d. Jan. 5,

1 950 in Gaz. I950, Pt. I, p. IS· 3- Subs. by the A. O. 1950for [His Majesty for the purposes of the Province). 4- Subs. by the A. O. I950 for [His Majesty].

5- Subs. by ibid for (Province).

6- Subs. by the A. O. 1950 for (His Majesty under section 3)· 7- Subs. by ibid for (His Majesty for those purposes).

8 - Subs. by ibid for (Provincial).

168

[The United Provinces Provincialization of Hospitals Act, 1947] [Section 5-8] Levy of fees 5- Subject to the prescribed conditions and rates the [State Government]¹ may by the State levy fees or other charges in respect of any hospital vested in the [State Government in Government]² under section 3 of the same nature as the local authority or other respect of a body concerned, could but for the issue of a notification under the said section, hospital have levied.

Compensation 6- Nothing in this Act shall be deemed to authorize the acquisition of any private right interest in any hospital, or in any portion thereof, without the payment of compensation in the manner and in accordance with the principles hereinafter set out, that is to say-

(a) where the amount of compensation can be fixed by agreement, it shall be paid in accordance with such agreement;

(b) where no such agreement can be reached it shall be determined in the prescribed manner by an arbitrator of prescribed qualification appointed by the [State Government] 1 ;

(c) the arbitrator in assessing the compensation take into considerations

(i) in case of immovable property, the original cost of construction and the cost of any subsequent addition or alteration and in case of movable property, the original cost of purchase, and

(ii) depreciation on account of wear and tear :

Provided that the arbitrator shall not take into consideration any Act No. X of

1 940 appreciation in the value of materials, buildings or land on account of wartime conditions ;

(d) the provisions of the Indian Arbitration Act, 1940 shall apply to the arbitration proceedings as far as the same can be made applicable. Power to make 7- (1) The [State Government]¹ may make rules for carrying out the purposes of rules this Act.

(2) In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for --

(a) the conditions and exceptions referred to in sub-section (1) of section 3;

(b) the administration, control, maintenance and management of the property referred to in sub-section (2) of section 3;

(c) the conditions and rates referred to in section 5; and

(d) the matter which may be prescribed under clause (b) of section 6. Repeals and 8- The United Provinces Provincilization of Hospitals Act, 1945 is hereby savings repealed and anything done under the provisions of the said Act shall be deemed to U.P. Act No. have been done under the corresponding provisions of this Act. IV of 1945

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1- Subs. by the A. O. 1950 for (Prov. Govt.)

2- Subs. by the A. O. I950 for [His Majesty].

169

1 Lka;Dq r ikz Ur fpfdRlky; ikz Urh;dj.k vf/kfu;e] 1947 ¿Lka;qDr izkUr vf/kfu;e la[;k 08 o'kZ 1947À ,MsIV"s ku vkWQ ykWt vkMjZ ] 1950 }kjk vudq wfyr rFkk ifj'dr̀A Lak;qDr izkUr yfs tLysfVo vlsEcyh rFkk yfs tLyfs Vo vlEcyh u s 10 Qjojh] 1947 bZ0 dks rFkk la;Dq r ikz Ur ysftLyfs Vo dkmafly u s 24 Qjojh] 1947 bZ0 dks ikl fd;kA xoujZ tujy dh Lohdf̀r 11 vizSy] 1947 bZ0 dks izkIr gqbZ vkSj xouZesUV vkWQ bf.M;k 2 ,sDV] 1935 bZ0 dh /kkjk 76 ds v/khu ;g fnuk¡d 26 vizSy] 1947 bZ0 dks izdkf"kr fd;k x;kA fpfdRldksa ds izkUrh;dj.k dh O;oLFkk dju s ds fy, vf/kfu;e

3 ;g b'Vdj gS fd dfri; fpfdRlky;ks a dk LokfeRo ¿ljdkjÀ dks rFkk mudk iz"kklu] izLrkouk 4 fu;a=.k vujq {kk.k vkjS izcU/k ¿jkT; ljdkjÀ dks vUrfjr djd s mud s izkUrh;dj.k dh O;oLFkk dh tk;(

vkSj] bl vk"k; dk ,d vf/kfu;e] vFkkrZ ]~ ;wukbVMs izkfoUlst izkfofU"k;ykbt"s ku vkWQ ;w0 ih0 ,sDV la[;k 4]1945 gkfLiVYl ,sDV] 1945 xoujZ }kjk ml vof/k es a ikfjr fd;k x;k Fkk tc xoueZ sVa vkQ bfUM;k ,sDV] 1935 dh /kkjk 93 ds v/khu iz[;kfir fnuk¡d 3 uoEcj] 1939 dh mn?~ kks'k.kk iòz Ÿk Fkh(

vkSj mDr ;wukbVMs izkfoUlst izkfofU"k;ykbt"s ku vkQ gkfLiVYl ,sDV 1945 vc Hkh izòŸk ;w0 ih0 ,sDV 4]1945 g S fdUr q 3 uoEcj] 1936 dh mn?~ kks'k.kk ds okil fy, tku s ds fnuk¡d ls nks o'kZ dh vof/k chr tku s d s ckn izòŸk ugha jgxs k vkSj ;g vko";d g S fd mDr vf/kfu;e dks tkjh j[kus d s fy, O;oLFkk

dh tk;(

vkSj ;g Hkh vko";d gS fd dfri; fo'k;ks a d s lEcU/k es a mDr ;wukbVsM ikz foUlst ;w0 ih0 ,sDV la[;k 4]1945 izkfofU"k;ykbt"s ku vkWQ gkfLiVYl ,sDV] 1945 dks la"kksf/kr fd;k tk;( vr% ,rn}~ kjk fuEufyf[kr vf/kfu;e cuk;k tkrk g%S

1&&¼1½ og vf/kfu;e la;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947 dgyk,xkA laf{kIr uke foLrkj rFkk

izkjEHk

5 ¼2½ bldk foLrkj lEiw.kZ ¿mŸkj izn"s kÀ es a gksxkA

¼3½ ;g vf/kfu;e rjq Ur iòz Ÿk gksxkA

2&& tc rd fo'k; ;k izlax es a dksbZ ckr izfrdwy u gks] bl vf/kfu;e es&a ifjHkk'kk,a ¼d½ ^^fpfdRlky;^^ ds vUrxrZ dksbZ Ik"kq&fpfdRlky;] lsfuVksfj;e vkSj ,slh lHkh Hkwfe] Hkou] fQDlpj] vkS'k/kky;] vk'S kf/k;k¡] Hk.Mkj] miLdj] QuhZpj rFkk vU; oLrq,a]

tks fpfdRlky; ;k lsfuVksfj;e ls vucq ) gks] Hkh gS(

¼[k½ ^^LFkkuh; ikz f/kdkjh^^ dk rkRi;Z fdlh uxjikfydk cksM]Z ftyk cksM]Z ftyk

cksM]Z uksVhQkbM ,fj;k desVh ;k Vkmu ,fj;k desVh ls gS fdUr q bld s vUrxrZ fdlh

Nkouh {ks= ea s Nkouh ikz f/kdkjh ugha vkrk(

1- mn~ns";ks a vkSj dkj.kk sa ds fooj.k ds fy, xtV] fnukad 4 tuojh] 1947] Hkkx 7] ì'B 1&2 n sf[k,A

jkeijq ¼,Iyhds"ku vkQ ykt½ ,sDV] 1950 }kjk ;g vf/kfu;e jkeijq ds foyhu jkT; ij izHkkoh

fd;k x;k rFkk cukjl ¼,Iyhds"ku vkQ ykt½ ,sDV] 1949 ,oa fVgjh x<+oky ¼,Iyhds"ku vkQ

ykt½ ,sDV] 1949 }kjk dze"k% cukjl rFkk fVgjh&x<+oky ds foyhu jkT; ij iHz kkoh fd;k x;kA

2- xtV fnukad 26 vizyS ] 1947 dk Hkkx 7] i`'B 7&9 nsf[k,A

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fgt eftLVh½ ds fy, izfrLFkkfirA

4- mi;ZqDr }kjk ¼izkfoaf"k;y xouZesUV½ ds fy, ifz rLFkkfirA

5- mi;ZqDr }kjk ¼;wukbVsM izkfoUlst½ ds fy, ifz rLFkkfirA

170

¿Lka;qDr izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947À ¿/kkjk 3&4À 1 ¼x½ ^^fofgr^^ dk rkRi;Z bl vf/kfu;e d s v/khu ¿jkT; ljdkjÀ }kjk cuk, x, fu;eks a }kjk fofgr ls gAS

1 2 3&&¼1½ ¿jkT; ljdkjÀ ] ljdkjh xtV ea s ¿vf/klwpukÀ }kjk funs"k n s ldxs h fd ,sls fpfdRlky;ks a dk jkT; fnuk¡d ls] tks mlea s fofufn'Z V fd;k tk; vkSj mu "krkZa s rFkk vioknksa d s lkFk] tks fofgr fd, ljdkj ea s fufgr gksuk tk,a] dksb Z fpfdRlky;] tks fdlh LFkkuh; izkf/kdkjh ;k fdlh U;kl ea s ;k fpfdRlky; dk izcU/k ;w0 ih0 ,sDV la0 02 o'kZ dju s oky s fdlh vU; ikz f/kdkjh ea s fufgr gks ;k mlds fu;a=.k ;k iz"kklu eas gks] ;wukbV sM ikz foalst 1916 E;qfuflifS yVht ,sDV] 1916 bZ0 dh /kkjk 116 d s [k.M ¼d½ d s vFkok ;wukbVMs ikz foalst fMfLVªDV cksMl~Z ,sDV] 1922 dh /kkjk 146 ds micU/kks a d s ;k rRle; izoŸ̀k fdlh vU; fof/k ea s nh xbZ fdlh

3 ckr ds gksrs g,q Hkh ¿jkT; ljdkjÀ ea s fufgr gks tk,xk( ;w0 ih0 ,sDV la0 02 o'k Z

1916

4 ifz rcU/k ;g gS fd ,slh vf/klwpuk tkjh dju s d s iwo Z ¿jkT; ljdkjÀ ,slh vf/klwpuk tkjh dju s d s viu s vk"k; ds lEcU/k ea s ,slk uksfVl nxs h] tks ;g mfpr le>s vkSj ,slh fdlh Hkh vkifŸk ;k lq>ko ij fopkj djsxh] tks lEc) LFkkuh; ikz f/kdkjh ;k dksb Z O;fDr iLz rrq dj sA ¼2½ iwokDsZ r ckrksa d s v/khu jgrs gq, LFkkuh; izkf/kdkjh ;k U;kl ;k mi/kkjk ¼1½ es a fufn'Z V fdlh vU; izkf/kdkjh ds ,sls lHkh vf/kdkj vkSj nkf;Ro] tks ml mi/kkjk d s v/khu tkjh dh xbZ

vf/klwpuk d s vUrxZr vku s okyh lEifŸk eas gks ;k mlls vuqc) ;k mn~Hkwr gksa] vf/klwpuk eas

5 4 mfYyf[kr fnuk¡d ls ¿jkT;À d s iz;kstuksa ds fy, ¿jkT; ljdkjÀ dks ladkz Ur rFkk vUrfjr gks tk,axs

1 vkSj ,sls fnuk¡d ls mDr lEifŸk dk iz"kklu] fu;a=.k] vujq {k.k rFkk izcU/k ¿jkT; ljdkjÀ d s izHkkj

ea s gksxkA

4&&¼1½ os lHkh foU;kl ;k fuf/k;k¡] tks fdlh fpfdRlky; d s ¿/kkjk 3 d s v/khu jkT; fpfdRlky; ls vuqc)

6 ljdkjÀ eas fufgr gksus d s Bhd iwo]Z mlls vuqc) gks ;k ftudk mld s iz;kstu d s fy, fofu;ksx foU;klks a rFkk fuf/k;ks a dk

7 1 fd;k x;k gks] ¿jkT; ljdkjÀ ea s fufgr gks tk,xh vkSj ¿jkT; ljdkjÀ }kjk mudk iz;ksx mUgha fufgr gksuk

iz;kstuksa d s fy, fd;k tkrk jgsxk] ftud s fy, os ml fnuk¡d d s Bhd iwo Z tc lEc) foU;kl ;k

fuf/k bl idz kj fufgr gqbZ gks] oS/k :Ik ls iz;ksT; FkhA

¼2½ ;fn fdlh LFkkuh; izkf/kdkjh ls] tks ,slk ikz f/kdkjh u gks] ftlds v/khu fdlh ,sls

1 fpfdRlky; dk fu;a=.k fufgr gks] ftls ¿jkT; ljdkjÀ u s viu s vf/kdkj ea s y s fy;k gks] rRle;

izòŸk fdlh fof/k }kjk ;k fdlh ijLij lEer djkj }kjk ;g visf{kr gks fd og ml fpfdRlky; ds

1 vujq {k.k ds fy, dksb Z vfHknk; djs rks ¿jkT; ljdkjÀ lEc) LFkkuh; izkf/kdkjh ls vis{kk dj ldxs h

fd og fpfdRlky; d s O;; ds fy, lEiw.kZ /kujkf"k dk ;k mlls de /kujkf"k dk] tSlk fd ¿jkT;

1 8 ljdkjÀ fofuf"pr djs] ¿jkT;À ds jktLo ea s vfHknk; djsA

1- ,MsIVs"ku vkWQ ykWt vkMjZ ] 1950 }kjk ¼ikz foaf"k;y xouZesUV½ ds fy, izfrLFkkfirA

2- yMs h Y;ky rFkk MQfju gkfLiVy] vkxjk dks jkT; ljdkj ea s iw.kZr;k rFkk fcuk "kr Z fofgr djus

gsr q xtV 1950] Hkkx 1] i`'B 15 ij foKfIr la0 7053&,@5&365&48] fnukad 5 tuojh] 1950

nfss [k,A

3- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼fgt eftLVh Qkj fn ijitst vkQ n ikz foal½ ds fy,

izfrLFkkfirA

4- mi;qZDr }kjk ¼fgt eftLVh½ ds fy, izfrLFkkfirA

5- mi;qZDr }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA

6- ,MsIVs"ku vkWQ ykWt vkMZj] 1950 }kjk ¼/kkjk 3 ds vUrxrZ fgt eftLVh½ ds fy, ifz rLFkkfirA

7- mi;ZqDr }kjk ¼fgt eftLVh Qkj fn ijitst½ ds fy, ifz rLFkkfirA

8- mi;DqZ r }kjk ¼izkfoUl½ ds fy, izfrLFkkfirA

171

¿Lka;Dq r izkUr fpfdRlky; izkUrh;dj.k vf/kfu;e] 1947À ¿/kkjk 5&8À 2 5&& fofgr "krksaZ vkSj njks a d s v/khu jgr s g,q ¿jkT; ljdkjÀ /kkjk 3 d s v/khu ¿jkT; fpfdRlky; ds lEcU/k ea s 1 ljdkjÀ ea s fufgr fdlh fpfdRlky; d s lEcU/k ea s mlh idz kj dh Qhls a vkSj ifjO;; mnx~ g̀hr dj jkT; ljdkj }kjk Qhlks a ldxs h] tks lEc) LFkkuh; izkf/kdkjh ;k vU; fudk; ml n"kk ea s mnx~ g̀hr dj ldrk Fkk] tc dk mnx~ zg.k mDr /kkjk ds v/khu vf/klwpuk tkjh u dh xb Z gksrhA 6&&& bl vf/kfu;e dh fdlh ckr ls ;g u le>k tk,xk fd og ,rnI~ k"pkr ~ miof.kZr ^ifzrdj jhfr vkSj fl)kUrksa d s vulq kj izfrdj dk Hkqxrku fd, fcuk gh fdlh fpfdRlky; e sa ;k mld s fdlh

;w0 ih0 ,sDV la0 10 o'kZ Hkkx ea s futh vf/kdkj ;k fgr dk vtuZ izkf/kdr̀ djrh gS] vFkkZr ~ %& 1940 ¼d½ tgk¡ fd izfrdj dh /kujkf"k djkj }kjk fu;r dh tk ldrh g]S ogk¡ mldk Hkqxrku ,sls djkj

d s vulq kj fd;k tk,xk(

¼[k½ tgk¡ fd ,slk dksbZ djkj u gks lds] ogk¡ izfrdj dh /kujkf"k jkT; ljdkj

}kjk uf;qDr fd;k x;k fofgr vgZrk okyk e/;LFk] fofgr jhfr ls vo/kkfjr djsxk(

¼x½ izfrdj dks /kujkf"k ds fu/kkZj.k ea s e/;LFk fuEufyf[kr ckrksa dk /;ku j[ksxk&

¼,d½ LFkkoj lEifŸk dh n"kk ea]s fuekZ.k dh ewy ykxr vkSj okn d s fdlh

ifjo)Zu ;k ifjorZu dh ykxr rFkk taxe lEifŸk dh n"kk ea]s mldh [kjhn dh ewy

ykxr( vkSj

¼nks½ VVw &QwV ds dkj.k gksus okyk vo{k;.k(

izfrcU/k ;g gS fd e/;LFk ;q)dkyhu ifjfLFkfr;k sa d s dkj.k lkexzh] Hkouksa ;k

Hkwfe d s ewY; ea s gqb Z fdlh òf) ij /;ku ugha nsxk(

¼?k½ Hkkjrh; ek/;LFke~ vf/kfu;e] 1940 d s micU/k] tgk¡ rd fd os ykxw fd, tk

ld]s e/;LFkrk lEcU/kh dk;Zokfg;ks a ij ykxw gksxa sA

1 7&&¼1½ ¿jkT; ljdkjÀ ] bl vf/kfu;e d s iz;kstuksa dks dk;kZfUor dju s d s fy, fu;e fu;e cukus dh "kfDr cuk ldxs hA

¼2½ fof"k'Vr% vkSj iwoxZ keh micU/kks a dh O;kidrk ij izfrdwy izHkko Mky s fcuk] ,sls fu;eks a

ea s fuEufyf[kr dh tk ldxs h &

¼d½ /kkjk 3 dh mi/kkjk ¼1½ es a fufnZ'V "krZas vkjS viokn(

¼[k½ /kkjk 3 dh mi/kkjk ¼2½ eas fufn'Z V lEifŸk dk i"z kklu] fu;a=.k] vujq {k.k vkSj

izcU/k(