The Sri Ramkrishna Sarada Vidya Mahapitha Act, 1973

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XIX of 1973 
THE SRI RAMKRISHNA SARADA VIDYA 
MAHAPITHA ACT, 1973. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta 
Gazette, Extraordinary, of the 5th April, 1973.] 
[5th April, 1973.] 
An Act to make better provision for the control, management and 
maintenance of the institution known as the Sri Ramkrishna Sarada 
Vidya Mahapitha at Kamarpukur, Hooghly, with a view to promoting 
education 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 known 
as the Sri Ramkrishna Sarada Vidya Mahapitha at Kamarpukur, Hooghly, 
with a view to promoting education 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; 
It is hereby enacted in the Twenty-fourth Year of the Republic of 
India, by the Legislature of West :Bengal, as follows:- 
1. This Act may be called the Sri Ramkrishna Sarada Vidya Short title. 
Mahapitha Act, 1973. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "appointed day" means the date of the order made under 
section 3; 
(b) "the institution" means the Sri Ramkrishna Sarada Vidya 
Mahapitha at Kamarpukur, Hooghly, and includes all lecture 
rooms, laboratories, libraries, hostels and boarding houses 
used in connection with or as accessories to or adjuncts of 
the said Mahapitha. 
81 
The Sri Ramkrishna Sarada Vidya Mahapitha Act, 1973. 
[West Ben. Act 
(Sections 3-5.) 
State Govern- 	 3. The State Government may, by an order in writing, take over ment to take 
over the 	 the management and control of the institution. 
management 
and control 
of the insti-
tution. 
Transfer. 	 4. With effect from the appointed day and for a period of two 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, moneys, and other assets 
of the institution, and 
(c) all other properties of the institution, which immediately 
before the appointed day vested in the Anur Jana Shiksa 
Samsad, a society registered under the Societies 21 of 1860. 
Registration Act, 1860, 
shall stand transferred to the State Government and shall 
remain under the control and management of the State 
Government; 
(2) any deed of gift, endowment, bequest or trust relating to any 
of the properties referred to in sub-clause (c) of clause (1) shall 
be construed as if it was 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) any power or authority granted to any person either as a trustee 
or otherwise by any trust or other deed shall vest in the State 
Government; 
(5) all persons in charge of the management of the institution 
immediately before the appointed day including the members 
of the Governing Body of the institution shall be deemed to 
have vacated their offices; 
(6) the institution shall be run by the State Government as a State 
institution. 
Use of 	 5. All properties transferred to the State Government under this 
properties 	 Act shall be used for the purposes for which they were being used transferred 
to the State immediately before the appointed day. 
Government. 
82 
The Sri Ramkrishna Sarada Vidya Mahapitha Act, 1973. 
XIX of 1973.] 
(Sections 6-8.) 
6. The State Government shall, by an order in writing, appoint an Administra- 
officer not below the rank of a Deputy Collector or a lecturer of not less tor.  
than five years' standing in any College affiliated either to the Calcutta 
or to the Burdwan University (hereinafter referred to as the Administrator) 
for managing the institution in accordance with the provisions of this 
Act and the rules made thereunder. 
7. If any difficulty arises in giving effect to the provisions of this Removal of 
Act the State Government may take such steps or issue such orders not difficulties.  
inconsistent with this Act as may be necessary for the removal of the 
difficulty. 
8. (1) The State Government may make rules for carrying 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 the Administrator 
and other persons employed in the institution. 
(3) Until such 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. 
Power to 
make rules. 
    
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