The Calcutta National Medical College And Hospital Act, 1967

\g) 
GOVERNMENT OF WES7 BENGAL 
LEGISLATIVE. DEPARTMENT 
West Bengal Act XVII of 1967 
THE CALCUTTA NATIONAL MEDICAL COLLEGE AND 
HOSPITAL ACT, 1967. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta 
Gazette, Extraordinary, of the 31st July, 1967.] 
[31st July, 1967.] 
An Act to make better provision for the control, 
management and maintenance of the institution 
commonly known as the Calcutta National Medical 
College, together with the hospi ials and dispensarie., 
attached thereto and used in connection therewith with a view to 
promoting public health and to take over for that purpose for a 
limited period the management of all the property belonging to 
the said institution or held for the benefit thereof. 
WHEREAS it is expedient in the public interest to make 
better provision for the control; management and maintenance 
of the institution commonly known as the Calcutta National 
Medical College, together with the hospitals and dispensaries 
attached thereto and used in connection therewith with a 
view to promoting public health and to take over for than.  
purpose for a limited period the management of all the 
property belonging to the said institution or held for the 
benefit thereof; 
It is hereby enacted, in the Eighteenth Year of the 
Republic of India, by the Legislature of West Bengal, as 
follows :- 
1. This Act may be called the Calcutta National Medic tl Short title. 
College and Hospital Act, 1967. 
2. In this Act, unless the context otherwise requires,— Dofinitions. 
(a) "appointed day" means the 9th clay of June, 1967; 
(b) "the institution" means the Calcutta National 
Medical College together with the hospitals, clinics 
and dispensaries attached thereto and used in 
connection therewith and includes all lecture rooms, 
museums, laboratories, libraries, hostels and board-
ing houses used in connection with or as accessories 
to or adjuncts of the said college, hospitals, clinics 
or dispensaries. 
Price—Indian, 20P. 
the Catcutta National Medical College and Hospital 
Act,' 1967. 
Transfer. 
Use of 
properties 
transferred 
to the 
State 
Govern-
ment. 
Removal 
of 
difficul-
ties. 
Power 
to mal) 
rides. 
(West Ben. Act 
(Sections 3-6.) 
3. With effect from the appointed day and for a period 
of ten years thereafter— 
(1) the institution together with— 
(a) all lands thereof and appurtenant thereto and all 
buildings, erections and fixtures on such lands, 
(b) all furniture, equipments, stores, drugs, moneys, and 
all other assets of the institution, 
all other properties and assets of the institution, 
which immediately before the appointed day 
vested in the Board of Trustees of the Calcutta 
National Medical Institute, a society registered 
under the Societies Registration Act, 1860, 
shall stand transferred to the State Government and 
shall remain under the control and management of 
the State Government; 
(2) all deeds of gift, endowment, bequest, trust or 
otherwise covering all properties and assets referred 
to in sub-clause (c) of clause (1) shall be construed 
as if they were executed in favour of the State 
Government; 
(3) all contracts, debts and liabilities of the institution 
shall be deemed to be contracts, debts and liabilities 
of the State Government; 
(4) all persons in charge of the management of the 
institution immediately before the appointed day 
shall be deemed to have vacated their offices; 
the institution shall be run by the State Government 
as a State institution. 
4. All properties transferred to the State Government 
under this Act shall be utilised for the purposes for 
which they were being used immediately before the appointed 
day. 
5. If any difficulty arises in giving effect to the provi-
sions of this Act or the rules made thereunder, the 
State Government may take such steps or issue such orders 
not inconsistent with this Act as may be necessary for 
the removal of the difficulty. 
6. (1) The State Government may make rules for carry-
ing out the purposes of this Act. 
(2) In particular, and without prejudice to the generality 
of the foregoing power, such rules may provide for— 
(a) the management of the institution; 
(b) the terms and conditions of service of persons 
employed in the institution. 
(a) 
Act 21 of 
1S6C• 
The Calcutta National Medical College and Hospital 3 Act, 1967. 
XVII of 1967.] 
(Section 7.) 
(3) Until rules are made under clause (b) of sub-section (2), persons employed in the institution shall continue to 
remain under the terms and conditions of service in force 
immediately before the appointed day. 
West Ben. 	 7. (1) The Calcutta National Medical College and Hospital Repeal and.  Ord. ill or Ordinance, 1967 is hereby repealed. 	 savings. 1967. 
(2) Anything done or any action taken under the said Ordinance 
shall be deemed to have been validly done or taken under this 
Act as if this Act had commenced on the 9th diy of June, 1967. 
WBGP-68/9-21.5A-611. 

‹ Prev All West Bengal acts Next ›