The Lady Dufferin Victoria Zenana Hospital Act, 1955

West Bengal Act XVI of 1955 
THE LADY DUFFERIN VICTORIA ZENANA HOSPITAL 
ACT, 1955. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extra- ordinary, of the 27th April, 1955.] 
An Act to provide for the transfer of the Lady Dufferin Victoria Zenana Hospital in Calcutta to the State of West 
Bengal and for the division and administration of the cash 
assets of the Countess of Dufferin Fund, Bengal Branch. 
WHEREAS a Fund known as the Countess of Dufferin 
Fund, Bengal Branch, consisting of lands, buildings and 
other immovable properties, cash and securities, and equip-
ments, furniture and other movable properties is vested in 
the Governing Body of the Bengal Branch of the National 
Association for Supplying Female Medical Aid to the Women XXI of 	 of India, a Society registered under the Societies Registra- 1860. 	 tion Act, 1860; 
AND WHEREAS the said Society runs a hospital known as the Lady Dufferin Victoria Zenana Hospital situated at 1B, Amherst Street in the town of Calcutta; 
AND WHEREAS the Governino ,  Body of the said Society has, by a resolution passed on the 8th July, 1949, resolved 
that the Lady Dufferin Victoria Zenana Hospital together with all the lands, buildings, erections, fixtures, furniture, 
equipments and other appurtenances of the said hospital 
should be transferred to the State of West Bengal; 
AND WHEREAS the Governing Body of the said Society 
has by the said resolution further resolved that the cash 
assets including securities, of the said Countess of Dufferin 
Fund, Bengal Branch, should .be apportioned between West 
Bengal and East Bengal, in the ratio of three to one and 
should be administered in the manner hereinafter appearing; 
AND WHEREAS the State of West Bengal has agreed to 
take over the said Lady Dufferin Victoria Zenana Hospital together with all the lands, buildings, erections, fixtures, 
furniture, equipments and other appurtenances of the said 
hospital and to run the same as a State hospital and to the 
apportionment of the cash assets including securities of the 
said Countess of Dufferin Fund, Bengal Branch and 
their administration, in the manner hereinbefore stated; 
It is hereby enacted in the Sixth year of the Republic of 
India, by the Legislature of West Bengal, as follows.:- 
1. This Act may be called the Lady Dufferin Victoria Short title. Zenana Hospital Act, 1955. 
Price—Indiaii, atom 1; English, 2d. 
2 The Lady ThAfferin Victoria Zenana. Hospital Act, 1955. 
[West Ben. Act 
Defini-
tions. 
Transfer 
of the 
Hospital 
to the 
State of 
West 
Bengal. 
Division 
of assets 
between 
West 
13engal 
and East 
Bengal. 
(Sections 2-4.) 
2. In this Act, unless there is anything repugnant in. 
the subject or context,— 
(a) "the Hospital" means the Lady Dufferin Victoria 
Zenana Hospital in Calcutta together with the 
lands described in the Schedule belonging to the 
said hospital and all buildings, erections, fixtures, 
furniture, equipments and other appurtenances of 
the said hospital; 
(b) "the Society" means the Bengal Branch of the 
National Association for Supplying Female 
Medical Aid to the Women of India, being a 
Society registered under the Societies eg istration 30n -  of  
Act, 1860. 	 moo. 
3. (1) The Hospital shall be deemed to have been 
transferred to the State of West Bengal and to have been 
vested in the State of West Bengal, as from the 1st day of 
July, 1949. 
(2) All contracts, debts and liabilities of or as respects 
the Hospital shall be deemed to have been transferred to the 
State of West Bengal, as from the 1st day of July, 1949. 
(3) The Hospital shall be run by the State of West Bengal 
as a State Hospital. 
(4) Persons employed in the Hospital and continuing in 
office immediately before the 1st day of July, 1949, shall, as 
from that date, be deemed to be employees of the State 
Government of West Bengal, and the terms and conditions 
of their service shall be such as may be determined by that 
Government : 
Provided that any such person may at his option, to be 
exercised within such time and in such manner as that 
Government may specify by notification, continue to remain 
under the terms and conditions of service in force imme-
diately before such date. 
4. The Governing Body of the Society are hereby 
empowered, after the liabilities which are outstanding 
immediately before the commencement of this Act have been 
paid, to divide the cash assets including securities, of the 
Countess of Duff erin Fund, Bengal Branch, into two 
parts, one part, being three-fourths of the whole of such 
cash assets including securities (hereinafter referred to as 
the First Part of the Assets) to be utilized in West Bengal 
and the other part, being one-fourth of such cash assets 
including securities (hereinafter referred to as the Second 
Part of the Assets) to be dealt with in the manner specified 
in section 6. 
The Lady Thifferin. Victoria ienana Hospital Act, 1955. 3 
:XVI of 1955.] 
(Sections 5, 6.) 
5. (1) The Governing Body of the Society are hereby Appoint-
empowered to appoint such trustees as they may think fit m ent  of 
for the purpose of this Act. 	 trustees.  
(2) The Governing Body of the Society are also hereby 
empowered to transfer the First Part of the Assets to the 
said trustees and to frame rules for the administration 
thereof by the said trustees: 
Provided that the First Part of the Assets shall not be 
utilised for any purpose outside West Bengal: 
Provided further that the income out of the First Part of 
the Assets shall be utilised mainly to provide for medical 
tuition including teaching and training in West Bengal 
of women as physicians, surgeons, hospital assistants, 
nurses and midwives, to provide for them during the period 
of tuition, hostels and residences under suitable control and 
to establish, endow and make provision for scholarships, 
prizes, stipends and other rewards for the benefit of women 
students and trainees towards studying or being trained to 
become physicians, surgeons, hospital assistants, nurses or 
midwives. 
(3) Subject to the rules framed under sub-section (2) 
and the provisos therein, the said trustees shall have full 
-discretion to sanction grants out of the income of the First 
Part of the Assets for procuring medical comforts and other 
necessities for, or for rendering direct or indirect benefits to 
the indoor and outdoor patients of the Hospital, and for such 
other purposes and in such manner as they consider suitable. 
6. (1) The Governing Body of the Society are hereby 
-empowered to transfer the Second Part of the Assets to the 
trustees appointed under section 5 to be kept apart in a 
separate account till the said share is dealt with as provided 
in the following sub-section. 
(2) The Governing Body of the Society or the trustees 
_appointed under section 5, as the case may be, shall have 
power to transfer the Second Part of the Assets to any person 
or body in the territories comprised in the Province of 
East Bengal in the Dominion of Pakistan as duly consti-
tuted trustee to administer the said share, provided that the 
Governing Body or the trustees appointed under section 5, 
as the case may be, are satisfied that the said Part of the 
Assets shall be utilised by such person or body for the 
general purposes for which the Countess of Dufferin Fund, 
:Bengal Branch, was raised and has been so far utilised. 
Transfer 
of the 
share of 
East 
Bengal. 
T lce Lady Dufferin Victoria Zenana Hospital Act, 1955. 
[West Ben. Act XVI of 1955.L 
(The Schedule.) 
THE SCHEDULE. 
[See section 2(a).] 
Description, of Lands. 
Landa comprised in the Lady Dufferin Victoria Zenana.  
Hospital, situated at premises No. 1B, Amherst Street, 
Calcutta. 
Total area-8 bighas, 14 kathas, 13 chhataks and 35 square-
feet, bounded as follows :— 
North—By Scott Lane. 
South—By No. 1A, Amherst Street, and No. 164, 
Bowbazar Street. 
East—By Nos. 1 and 3, Scott Lane and 16211, 
Bowbazar Street. 
West—By Amherst Street. 
WBGP-65/6-27444.5M 

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