The R. G. Kar. Medical College And Hospital Act, 1958

GOVERNMENT OF WEST BENGAL 
Law Department 
Legislative 
West Bengal Act VIII of 1958 
THE R. C. KAR. MEDICAL COLLEGE AND HOSPITAL 
ACT, 1958. 
[Passed by the West Bengal legislature.) 
[Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the Iiith July, 1958.1 
[19th July, 1968.] 
An Act to make better provision for the control, management 
and maintenance of the institution, commonly known as 
the R. G. Kar Medical College, Calcutta, together with 
the hospitals and dispensaries attached thereto and used 
in connection therewith with a view to the promotion of 
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. 
Wilsamis it is expedient in the public interest to make 
better provision for the control, management and maintenance 
of the institution, commonly known as the R. G. Ear Medical 
College, Calcutta, together with the hospitals and dispen-
saries attached thereto and used in connection therewith with 
a view to the promotion of public health and to take over for 
that purpose for a limited period the manaccement of all the 
property belonging to the said institution or held for the benefit thereof; 
It is hereby enacted in the Ninth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. This Act may be called the R. G. liar Medical College Short title. 
and. Hospital Act, 1958. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
CO "appointed day" means the 12th day of May, 1958; 
(2) "the Committee" means the R. G. liar Medical 
College and Hospital Committee appointed under 
section ; 
"the institution" means.the R. G. Ear Medical 
College, Calcutta, together with the hospitals and 
dispensaries attached thereto and used in connec-
tion 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 or 
dispensaries. 
*price—Indian, 12 nP.; English, 3d. 
(3)  
Use of pro. parties transferred to the State Govern-tent. 
2 The R. G. ar Medical College Hospital At, 1958. 
[West Ben. Act 
(Sections 3-5.) 
3. With effect from the appointed day and for a period 
of ten years thereafter- 
10 the institution together with— 
(a) all lands thereof and appurtenant thereto and all 
buildings, erections and fixtures on such lands, 
(6) all furniture, equipments, stores, drugs, monies 
and other assets of the institution, and 
(c) all other properties and assets of the institution, 
which immediately before the appointed day 
vested in the Board of Trustees of the Medical 
Education Society of West Bengal, a Society 
registered under the Societies Registration Act = of 
1860, 	 1860. 
shall stand transferred to the State Government 
and shall remain under the control and manage-
ment of the State Government; 
(2) all deeds of gift, endowment, bequest, trust or other-
wise 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 liabili-
ties of the State Government; 
(4) the institution shall be run by the State Government 
as a State institution; 
(5) persons employed in the institution and continuing in 
office immediately before the appointed day, shall, 
subject to such terms and conditions, not being less 
advantageous than what they were entitled to 
immediately before the appointed day, as may be 
determined by the State Government in consulta-
tion with the Committee, be deemed to be em-
ployees of the State Government. 
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. 
The 	 5. (1) The State Government shall, by notification in the 
Committee. Official Gazette, appoint a Committee to be called the R. G. 
liar Medical College and Hospital Committee for ' the 
management of the institution in accordance with the 
provisions of this Act and the rules made thereunder: 
Provided that until a Committee is so appointed, the Direc-
tor of Health Services, West Bengal, shall be in charge of 
the management of the institution. 
of 1951.] 
(Sections 6-10.) 
(2) The Committee shall consist of the following members, 
namely : — 
(a) the Director of the Institute of Post-Graduate 
Medical Education and Research, ex-officio, who 
shall be the Chairman of the Committee; 
(b) the Director of the School of Tropical Medicine, est-
. officio ; 
(c) two persons appointed by the State Government from 
amongst the senior members of the staff of the 
insti tution ; 
(d) one person to be nominated by the Corporation of 
Calcutta; 
(e) one member of the Faculty in Medicine of the Univer-
sity of Calcutta nominated by the Tice-Chancellor 
of the said University; 
(f) four persons interested in medical education and 
public health nominated by the State Government; 
(g) the Principal, R. G. Rar Medical College, Calcutta, 
em-officio, who shall be the Secretary to the 
Committee. 
6. The members of the Committee, other than ex-officio Tenn of 
members, shall hold office during the pleasure of the office &the ember& Governor: of 
thecorn- 
Provided that any such member may resign his seat by mitres. 
giving notice in writing to the Chairman. 
7. When the seat of a member of the Committee, other game va-
than au ex-officio member, becomes vacant by reason of ouneY• 
removal, death or resignation, the vacancy shall be filled in 
the manner in which the, seat was originally filled. 
8. The business of the Committee shall be conducted in Conduct of 
accordance with such rules as may be made by the State buoineas 
Government under this Act and, subject to such rules, the and valida" Chairman shall authenticate all decisions of the Committee tion.  
and take all executive actions on behalf of the Committee: 
Provided that no expenditure not provided for in the 
budget sanctioned by the State Government shall be incurred 
without the previous sanction of the State Government. 
9. If any difficulty arises in giving effect to the provi- Removal 
sione of this Act or the rules made thereunder, the State vtdiffifivl -Government may take such steps or issue such orders not ' 6' inconsistent with this Act as may be necessary for the removal 
of the difficulty. 
10. The State Government may make rules for carrying Power to 
out the purposes of this Act. 	 make 
rules. 
4 	 Ths B. G. Kar Medical Co 
[West Ben. Act VIII of 1958.] 
(Settioss 
Repeal of 	 11. (1) The IT G. liar Medical College and Hospital West 	 Ordinance, 1958, is hereby repealed. Bengal 
III n  e (2) Any rule made, any notification issued, any action S of  - and 	 taken on anything whatsoever done under any provision of the 
savings. 	 said Ordinance shall be deemed to have been made, issued, 
taken or done under the corresponding provision of this Act, 
as if this Act were in force on the day on which such rule, 
notification, action or thing was made, issued, taken or done. 

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