The Tulsiram Lakshmi Devi Jaiswal Hospital Act, 1962

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act VIII of 1962 
THE TULSIRAM LAKSHMI DEVI JAISWAL HOSPITAL 
ACT, 1962. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 10th May, 1962.] 
(10th May, 1962.} 
An Act to provide for the taking over of the Tuisirant ' 
Lakshmi Devi Jaiswal Hospital at Lillooah in the 
district of Howrah, by the ,State Government for the 
promotion of public health. 
WHEREAS it is expedient to provide for the taking over of 
the Tulsiram Lakshmi Devi Jaiswal Hospital at Lillooah in 
the district of Howrah, by the State Government for the 
promotion of public health; 
It is hereby enacted in. the Thirteenth Year of the Republic 
of India, by the Legislature of West Bengal, as follows 
1. (1) This Act may be called the Tulsiram. Lakshmi Short title 
Devi Jaiswal Hospital Act, 1962. 	 and com- 
mence- 
(2) It shall come into force on such date as the State meat. 
Government may, by notification in the Official Gazette, 
appoint. 
2. In this Act, unless the context otherwise requires,— 
(a) "appointed day" means the date appointed under 
sub-section (2) of section 1; 
(b) "the hospital" means the Tulsiram Lakshmi Devi 
Jaiswal Hospital at Lillooah in the district of 
Howrah, together with the lands specified in 
Part A of the Schedule excluding. the Basu 
Memorial Leprosy Clinic and the lands appertain-
ing thereto as specified in Part B of the Schedule. 
Price--Indian, 12 nP.; English, 3d. 
Defini-
tions. 
(Sections 3-5.) 
a. As from the appointed day,— 
the possession of the hospital including all lands, 
buildings, erections and fixtures appertaining 
thereto and all furniture, equipments, stores, 
drugs, monies and other assets belonging to it 
shall stand transferred to the State Government ; 
(b) the hospital shall be under the control and manage- 
ment of the State Government and shall be run 
by the State Government as a State hospital; 
(a) all debts and liabilities of the hospital shall be 
deemed to be debts and liabilities of the State 
Government and all contracts executed by or in 
favour of the authorities of the hospital for the 
purposes of the hospital shall be deemed to have 
been executed by or in favour of the State 
Government; 
(d) the cost of management of the hospital together 
with all costs of improvement, expansion, exten-
sion, repairs, additions and alterations shall be 
borne by the State Government; 
(e) persons in the full time employ of the hospital 
immediately before the appointed day shall be 
deemed to be employees of the State Government 
and the terms and conditions of their service shall 
be such as may be determined -by the State 
Government having regard to the terms and 
conditions of their service as in force before that 
day. 
4. 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 it deems necessary for the 
removal of tho difficulty, 
Transfer. 
_Removal 
of difficul-
ties. 
(a) 
Power to 	 5. The State Government may make rules for carrying 
make rules. out the purposes of this Act. 
The 	 Lakshmi Devi Jaiswal Hospital 
Act, 1962. 
(West Ben. Act 
The Tulsiram Lakshmi Devi Jaiswal Ilospital 
Act, 1962. 
VIII of 1962.] 
(The Schedule.) 
THE SCHEDULE, 
[See section 2(5).] 
Part A 
Lands comprised -in the Tulsiram Lakshmi Devi Jaiswat 
Hospital at Lillooah in the district of Howrah (including the 
lands appertaining to the Basu Memorial Leprosy Clinic) : 
Total area-27 bighas 2 cottas 3 chattacks 20 square feet 
consisting of Dag Nos. 1203, 1204, 1205, 1206, 1207, 
1208, 1209, 1210, 1211, 1212, 1213, 1214, 1215, 
1216, 1217, 1218, 1219, 1220, 1221, 1222, 1223, 
1224, 1225, 1226, 1227, 1228, 1229, 1230, 1231, 
1232, 1233, 1235, 1097, 1096 (portion), 1061, 1062, 
1063, 1064, 1090, 1091, 1092 and 1093 with J.L. 
No. 17 within Mouza Malipanchghora, P.S. 
bounded as follows :- 
North-Ahmed Mamoojee Street dnd the lands bear-
ing Dag Nos. 1096 (portion), 1095, 1094, 1060 
and 1058 (portion). 
East-Grand Trunk Road. 
South-Kali Majumdar Road and 'the lands bearing. 
Dag Nos. 1234 and 1089. 
West-The lands bearing Dag Nos. 1057, 1095, 1065, 
1084, 1085, 1089 and 1088 and Road berm of Kali 
Majumdar Road. 
Part B 
Lands appertaining to the Basu Memorial Leprosy Clinic 
situated within the precincts of the Tulsiram Lakshmi Devi 
Taiswal Hospital : - 
Total area-9 cottas 8 chattacks 5 square feet consisting 
of Dag Nos. 1097 and 1096 (portion) bounded as 
follows:- 
North-A limed Mamoojee Street. 
East-Dag No. 1203 appertaining to the hospital. 
South-1096 (portion). 
West-Dag Nos. 1057 and 1095. 
WBGP-62/3-3022A-531 

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