The albert victor leper hospital ( abolition) act, 1956

Bcn. Act lX 
uf 1935. 
0 
West Bengal Act XV of 1956l 
THE ALBERT VICTOR LEPER HOSPITAL 
(ABOLITION) ACT, 1956. 
AJ~ Acr to provide for the aloliriorr of the Alberl Victor Leper Hospital 
a~ld for rfle disposal of tlre firrrds ar~d olller properties thereof: 
WHERWS circums(ances have ariscn which rcnder [he continuance of 
the Albefl Viclor Leper Hospital unnecessary; 
AND WHERWS it is cxpedienl [hat provision should be made for the 
application of the funds and other properties of !he Hospilal in a suilablc 
and appropria~e manner; 
It is hcrcby cnaclcd in thc Seventh Year of the Republic of India, by 
the Legislature of West Bengal, as follows:- 
1. (I) This Act may bc called  he Albert Victor Leper Hospital shom[i[lc 
and (Abolition) Acr, 1956. COII~II~CRCC- 
Inem. 
(2) It shall come inro Force? on such dale as rhc Stale govern men^ 
may, by notificalion in the OJficial Gazcrre. appoinl. I 
(a) "be Hospird" mcans Ihc Albert Victor Leper Hospilal; I 
(b) "the Board" means rhe Board of Truslccs constiiutcd 
under thc Albcrl Victor Lcpcr Hospi~al Act, 1935, for [he , , . , 
Hospital. I. 
3. The Hospital is hcrcby abolished and [he Board is hereby *boli[ionof 
Ihc Hospital. dissolvrd. 
'For tl~z Srairmrnl or Objrcls nnd Kcaons, ~cc thc Cukcrtru Guiene. Errmordi,ruv, 
da~cd rhc 3rd Mmh. 1956. Pan IVA, page 328: lor procccdings or ihc \Vtst Bengal 
LfgtsIativt: Assembly. Jce Ihc pmcccdings of ihc nisciing of the \Vest Bengal Legislalive 
Asslrmbly held on the 20th Mxch, 195B; and for pmcccding of  he West BengaI Legislative 
Council, src rhc procccdings of thlr rncc1ingoCthz We31 Bcngd Legislative Council hcld on 
rhe 27th M~ch. 1956. 
:This Act was brought inro forcr with clfcc~ rm~n ihe 1st day of November, 1956. 
vide Noiificaiion No. Mcdlfl645812L-6155. dated rhc9ihOcrobcr. 1956, olthc Dcpwi~ncni 
of Hcdth. published in thc Calcu~td Cozeftc, Er~ruordit~ary, dalcd thc 1 Olh Ociobcr. 1956. 
Pm I, pagc 2373. 
The Albert Vicror Leper Hospirul (Abolitiorr) A ci, 1956. 
[West Ben. Act XV of 1956.1 
4. (1) All funds and other propcrlics of  he Hospital which 
immcdiatcly bcfore the commencernenl OF his Act wcrc vcsled in Ihc 
Board arc hcrcby ~ansicrred IO and vcs~ed in rhc Srarc Govcrnmcnr free of 
uusls (if any) cxisting immedjarely before such commcnccmcnl. 
(2) 11c said iunds and properties shalI, subjcct ta the provisions of 
sub-sec~ion (3), be applicd by the Stale Government lor my purposc 
connecred wirh the prevenuon, trcavncnl or relief of leprosy or for [he 
promodun of any research work on Icprosy, LS the Stale Government 
thinks fit. 
(3) The Slale Governrncnt shalI discharge OUL of the said funds and 
propcnics, all debts and pecuniary liabili~cs of thc Board (including 
cIairns, if any, rclaBng to pensions, provident fund and gratuities oi 
oflicers and scrvanls of the Board) for which thc Board would havc bccn 
liable if this Act had not kcn passed. 
(4) The Slate Govrmmcnt may from time to lime vary he manner of 
[he invcstn~enl of any of the said funds, or capitalize any of the said funds 
or properties by sale or other manner of disposal. 
5. If any difficulty arisesin givingeffcct to thcprovisions oFrhis Acl, ! 
the Slate Govcrnnicn~ may by order do orcausc to bc done anything which 
may bc ncccssary to remove the dificulty. 
! 
6. No suit or other legal proceedings shall lie against the Stale 
Governmcn~orany servantorofficcrof~hc Slotc Government for anything 
which is in good faith done or inlended lo bc donc in pursuance of the 
provisions of Uis Act. 
7. The Alben Victor Lcpcr Hospital Acr, 1935, is hercby rcpcalcd. Bcn. ACI IX 1 or 1935. 

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