LexThe lumbini park mental hospital acquisition act, 1984
West Bengal · state statute
Open in Lexace · Ask the AI about this actWest Bengal Act XI of 1984'
THE LUMBINI PARK MENTAL HOSPITAL
ACQUISITION ACT, 1984.
[511t April, 15184.3
AJI Acr ro pmvide fur rrke ric-rlrrisiriuir (${he Lru~tl~i~li Pcrtk ~Menrrrl
Hospitul.
WHER~S it is expcdien LO pi-ovidc for [he acquisi~ion of rhc Hospiral
known as Ihe Luti~bini Park Mental Hospi~al at NO. I IS, Girindra Sekhar
Bose Road, ?[Kotkataj-39 (in rhc disrrici or 24-Parganas) lor i~s he~ler
managelncni and maintcnnncz in ~hc public inreven and for malters
connccred rhcrewith or incidcnral rtierclo;
Ir is licrchy enacted in thc '~'hir~~-fihI~ Year of he Rcpuhlic OF India,
by the LegisIinure of the Wcs~ 13enga1, as fcll1ows:-
1. (I) This Acr may be callcd rhc Lumhini Park Men~nt Hospiral Slwn litlc
Acquisi~ion ACI. 1984. and cum-
Itlencemcnt
(2) IL shall he deemcd to I~nvc comc into forcc (In the 2nd day of
Fchruary, 1954.
2. In [his ACI, unless rhc co~~rext o~herwisc requires,- Dcfioi~ions.
(a) "rrppointcd day" means thc 2nd day or February, 1984;
(b) "the Hospital" mcaris thc Lunibini Park Mcnral Hospi~iil at
No. 1 15. Girindrit Sckliar Bose Road. '[Kolknlnl-39 (it) [he
dis~rict of 24-Parganas) incIuding 11ie fcrnale ward ;ii No. 2,
Girind ra Sckhar Bosc Road, '{Kolkata]-39. logelher wi~l~ ihc
indoor beds and provisions lor outdoor scrviccs and
dispensaries attachcd rhcrc~n and uscd inconncclion tlierc~vilIi,
and includcs all lands (othcr than rhc requisirioned Innd),
buildings (olller than ihc rcnted huildings a\ No. 2 and
Nu. 120, Girindra Sekhar Bose Rrlad, 2[Kolkaizll-39),
cquipmen~s, slorcs, drugs iind olher articles hcld or uscd in
connection witl~, or as accessories lo, or as adjuncts or, lhe
said Lumbini Park Menial Hospirol. run undcr the auspices
'Fur Slatcrncnl or Ohjcc~s and I<r.nsons. ,set IJIC Cr:k.~~l~li C;LTzelfe. ETW~I<>I-~~IIII~~~
Pan 1V ar thc I4lh Mwch. 1984 (Bill No. 17 01 19H4); lor procecdiilgs of rhc Wcscsr Rcngal
Lcgislativc Assclnbly. .rcc Ibc procccd~~lgs of 111ccIing or Illah Assembly hcltl un il~c 23rd
M~lnrch. 1984.
'Thc word within the squarc brackcls N-;IS s~~bs~i~u\ed Car 111c word "Cnlcurl;~" by 8.5 or
Ihc ~~'CLI Bengal Capil;~l Cily (Chnngc oF N;~n~c)Acl. ?Obi (iVcst Run. Acl XVIII oi2001).
u'.e.f. ~hr 1~1 Janmry, 2001.
Tflc Lrrrrllir~i Putk hfcrlral Hr)~*pirnl Acr!rtisiriorr
Acr, 1984.
1 -.; -, : j -.
. .
of rhc "Sucic~y for Mcnlnl Care at No. 20, Harinalh De Rnad.
; - -; .. .. - 1[Kolka~;l]-9" as lcsscc and rhc "Indian Psycho-Analytical -.
Svcicly ar No. 14, Parsi Bngan Lane, '[Koll;;lrnj-9" as rhc Icssor,
being the socictics~ugis~ercd under ~hc Socicries Regisrrarion 21 or lssn.
Act, 1860;
(c) "no~ificati~~n" mcatls a no~ilication published in !hc Oflcinl
Ga:errr;
(d) "prescribed" means prescribed hy rules rnadc under this Act.
3. On and from rhc appointed day ~hc Hospiral shall, by virtuc of
this ACI, bc transrerrcd to, and vesr in. !hc Stale Govcrnmenr.
4. (I) The Hospi~al shnll he decmcd [o include all rights. powcrs,
aurhoritics and privilcgcs rclnred lo, and propenics movable or immovable,
cash balance, rcscrvc fund and othcr assets (IT, the Hospital including
thc lands (othcr than [he requisi~ioned land), buildings (other than rhc
rcnted buildings a1 No. 2 and No. 120, Girindril Scktiar Bosc Road,
1[Kolkara]-39), works machlnzry, furni~ure, plan~s, labora~orics. libraries,
dispcnsxies, apparatus. ~ools, insrrumcnrs and inlplemenls wh~ch may bc
in ~hc ownership, posscssion. cus~ody or con~rol of thc IIospilal
immcdiarel y hclorc the appoinrcd day and all books nf uccounls, regislcrs
iind all o~hcr ducumenrs of wharcvel- nalurc relating thcreto.
(7) Every dccd ofgift. endowment, hcqucsr 01. [rust or orherdocumcnts
rzlarirrg lo any propeny and asscrs rercrrcd to in clause (b) of scc~ion 2 or
sub-secrivn (I) of this scc~ion shall hc consrrucd m if il werc made or
execurcd in ravour oF thc Stale Govcrnmenr.
(3) Propcrries which vcst in [he Srarc Governmcnl under [his ACL shall,
by virruc or the vcs~ing, be Frecd and discharged from any irusrs,
obligalions, mortgages, charges and o~her encumbrances arfccting [hem,
and any mrachmcn~, injunclion or decree or ordcr of any courl restricting
~hc usc of any such properry in any lnanner shnll he deemcd to have been
wiihdrawn.
(4) Any cr~nrract, whethcr cxprzss or implicd, or any arrangenienl,
whelhcr undcr any starulc or oihcrwise, nr any order madc by any cnurl,
in sn Tar as i[ creares any cncu~r~brancc or any liability in relalion LO thc
Hnspi~al or any pin-I or il shall he dccmed 10 have terminarcd on Ihe
appoinrcd day.
(5) Every pcrson in wbose posscssion or custody or conlrd Lhc
Hospilal or any par1 of iL niay he immcdialely hcrorc the appointed day
'See roo[-now 2 Dn page 7X9, urrre
The Lrr~rrbirri Purk Mc~rrnl Huspi~al Accl~risitiutl
Acr. I984.
sball, on the appc~inted day. deliver possession uf the Hos~ilal or part
: ~lizrcof 10 [lie Statc Gavemmcn~ or ICI such person or aurhorily :IS may bc
specihcd by [he Slarc Govcrnmcl~t In ~hih hcl~oll'.
(6) Evcry person, who I1i15 in his pc~sscssion or conrrol any hook,
dvcuinznr or c111ier papers relaling ro rhc HospilaI or any part of i~, shall
bc liuhle lo aucnunl lor the said hnok, documcnr or olhcr papers to rhc
Slnlc Governmcnl nr 10 such person ils lhe S~IC C;ovcrnmcnt may appoinl
in this bchalf.
(7) Subject to I'ne provisinns of suh-secrion (41, if on [hc appoin~cd
day any suil, appeal or othcr proceeding of wha~cvcr nature by or ngainsr
rhc Hospiral is pending, the s:lmc shall hc conti nucd, proceeded wirh or
cnrorced by ur against the Hospi~i~l.
(8) Thc liabililics of 11ic Hospi~al shall. on and lrom thc nppoin~ed
day, he lncr by [he SMLC Gocemmcn~ i 11 such manner as may be prcscri bed.
('3) Tllc Srntc Govcmment rake. or causc robe tnkcn, all acccssary
srcps for securing Llie posscssion or 111e Hospiral which has vesled in it
undcr this Acr.
5. Nolwirhsranding anything to 111c conlrary conlaincd in [his Act or Tcnvlcy or
in any ol her law for [he time bcinp in farcc. the renvncy of any renlcd or ~~~~i~~,ned
requisi~inued land or building used in conncclion with [he Hospilal and land or
srandink in the name of thc Icssol- or ~hc lcssee as rncnrioned in clause (b) ;'';:;'';
of seclion 2 slinll dcvolvc on [lie StilLc Governmcnr and thc State rhc Sla~v
Governlncnl shall bc liable lo pay renL or compensa~ion lor [he usc and GOvCrnnlCn'~
occupation or such [and or building wilh effccl from the appoinled day.
6. (1) For rhc transrcr lo. and vchg in, rhc Slate Government of Paynicnr or
the Hospiral undcr section 3. the uompcnsalion payable by thc Srate f,"cyn-
Governmcnl Tor thc lands and buiIdings shall hc such as may be dercrmined
hy the Competent Authorily rcfcr~,cd lo in suh-section (3) of this scclion
I oi 1891. applying 111rrrari.7 ~~lrrrrrir~dis he provisions of rhe Land Acquisition Acl,
1894. subjecr lo [he condition bar in respec1 or [he lands and buildings
which the Indian Psycho-Analy~ical Snciety or its promoters received ;IS
gifts or donations or for permissive usc from the original owncrs thereor.
rhccompcnsarion shall be dc~crmined and payable in rrccordnncc with
thc rcrms, conditions and slipula~ions made by ~hc originol ciwners thcrcof
and subject lo.Lhc deduclinn of all grants and conrribu~ions made by ~hc
Starc Gnvernmcnl to [he said Indian Psyct~o-Annlytical Socicry for rhc
purposc of lands and buildings prior ILI lhe appointed day,
(2) Thc compensa~inn payahlc by 1t1e Siarc Govcrnmcnt for all olhcr
asscls exccp~ing the lands and buildings as provided in sub-scclion (I)
shall he rhc nlarker vaIue [hercul'determincd by lhe Compelenl Au~lrority
I
[West Ben. Act j
, .. . . ,.-,- -
--- .. rcferred to in sub-sccrion (3) of [his section nCler deducrion or all granls 1. :-., - :. .. . . . ., . - 1 and dnniitions madc by 111c SI~ILC Government lo thc said Indian Psycho- . .
An:tlytical Socicry specifically I'or rhc crcarion ofsucb nlhcr assets prior
IU thc appoinlcd day.
(3) The Land Acquisition Collcclor, 24-Parganns. shall hc the
Co~npetenr Aulhorily for thc purposc ol this Acr.
(4) Any pcrson aggricvcd by thc award of thc Compcrenl Authorily
may appcal 10 the Appcllnte Authority within rhirry days from (hc dale of
the award and [he Disrricr Judgc. 24-P:~rganas. shall be thc Appellarc
Aurhori~y for 111is purpose.
(5) The Starc Governmcnt shall. :is soon as possible artcr the date of
rhc ~rcnrd madc by the Cornpctenl Aulhority, or as the ciist: may hc, Lhe
dn~c of thc ordcr of rhe Appcllnre Authori~y in thc case of an appc;!l, pay
10 llie pcrsons lbut~d entitled thc amount of cornpcnsaiion dctcrmined
under [his scc~ion:
Providcd tllat no compensation sl~all hc payablc under this scction
rvl~erc thc right t(i huc11 compcnsalion Ilas kcn relinquished in writing hy
a pcrson Sound cnlirled LO ~hc co~r~pensarion dercmined undcr this sccrion.
(6) The anlounl oico~npcnsaiion determined under [his scction shall
carry interest at thc rate of six put, rwit~lnl pern)inrrrJ/ wilh ciiccl from the
appointed day [ill [lie dalc ol paylncnr of comprnsalion:
Provided thar the rare of interest on [lie amount of compensation for I
thc lands and buildings shall be ~hc s;lrt~e as in the Lmd Acquisirion Act, I or 1894.
1894. !
, .
, ... ... ..-. . .. . . . .. .
. , .. . . - -.
7. The Hospital which has veqrcll in the Srale Covcrnrnenl under ,,.
<- -
... . --.
illis Act shall hc managed on hebalr oi the St~te Gnvcrnnlen~ by such
- , pcrson 01- authority as may bc appointed by thc State Govcrnmenl in this .- , . . . ..
hchnll' in accordance wilh such rules as may be made by thc Slale' ...
Governmcnl.
8. No suir, prosecution rlr othcr Icgal prncccding shall lie against
~hc Srare Govcrn~nenr or any olliccr or olhcr emplnycc serving in
connecrion with the afrairs of rhe Hospiral kor anytliing which is in good
hi111 donc or iniendcd ro be doilc under this Act.
9 (I ) Notwithstanding any~liing contained in sub-scction (4) of
sectir~n 4, evcry pcrson (nor bcing n part-rimc or an over-aged cmployec)
ernpl(~ycd in connccrion with tl:c itrfairs of ~hc Hospital, who has bccn in
such employ menr im~nedia~el y hclore tlic i~ppoilll~d day shall. on and
rroo~ rhc appoinred day, become ;in cnlploycc of [he S!n!c Govel-nrncnl
and shall hold orficc or scrvice on thc same terms and conditions and
; with thc snme rights xs to paya Icave, pcnsion, gratuily and all oihcr nlalters
as would hnvc heen admissible to liiin had no1 [his Acl bcen passcd and
shall conrinuc ro do so until or unlcss his rcmunerarion and alI o~l~er tcrms
and cr)tidi~ions of employ men^ arc duly dcrermined by he Slate
govern men^:
' Provided that any employee not heing satisfied wirh the rcmunzr;ltion
or lcrrns and condiiions of e~r~pluyn~enr dc~crmined by [he Statc
Governmcni may rcrminare his cinploy mcnl by giving three months' nolice
10 rhe Statc Govzrnmcnr io that cl'fect.
14 or 1447. (2) Notwittismndin~ anything contuincd in thc Industrial Dispures
Acr, 1947 ur in any other law in force for ihc time bcing, the altcradon in
thc rcrins and cnnditions of employment ol an cmploycc or the rransrcr of
his scrvice from !he Hospital lo any artier posl shall no1 enli~le hiill ro any
cornpcnsalion undcr this Acr or any other law in force For thc time being
and no clainl for such compensation shall be entertitined by any coun.
trihunal or aurhorily.
(3) The remuncrailon and all other icrms and condi~ions ofemployment
orevery person refcrrcd ro in sub-section (1 ) shall be finally delennincd
by the Statc Governmcnl wirhin three monlhs from lhe appointed day.
10. Thc provisions of this Act shall have efl'cck notwitt~standing Act 10
anything 10 the contrary coniaincd in any oihcr law or in any inslrumcnr
or in any dccrce or ordcr of any court or authori~y.
11. ( 1 ) Any person wh- penally.
(il) having in his possession, custody or control any properly
forming par1 or lhc Hospital. wrongfully withholds such
property from thc SIZIL~ govern men^; or
(b) wrongrully obtains pc~ssession ol any propctty forming parl
orthe Hospital wliicll has yesled in thc Srale Govcmrnenl; or
(c) . wilrully withhnlds or Llils 10 furnish tu the State Glsvernmcn~
any documcnr relaling to thc Hospilnl which may hc in his
possession. cuslody or control.
shall be punishable wiih imprisonmcnl for a tcrm which may cxtend lo
two ycars or with finc which may cxrend ro tcn thousand rupces or
with burh:
Provided thal the court trying ;my clffencc under this section may. at
[he timc oi convicling thc aucuszd pcrson, ordcr him lo deliver up or
refund, within a ~imc to bc fixed by thc coun, any properly wrongrully
withheld nrob~aincd or any ducumeni wilfully wilhhcld or nor furnished.
[\Vest Ben. Act XI of 1984.1
(7) No courl shall lnkc cognizilr~cc of an oft'cncc punishable under
[his seclion cxcept wi~ h thc previnus snncrion or lhc Slate Govcmmenl or
of an or[icer specioliy cmpowered hy 111c Slalc Government in this behalf.
I>clr:ari<~n 12. l'hc Statc Governnlcnt may, by nr,~ilicarion, direc~ hat all many
o!- PON cn, of the powcrs cxercisahle by it under [his Act (exccpl the porvcr lo make
rules) may also be exercised by such orhcr person or aurhorily as may bc
specified in the nolificn~ion.
POIVCT 10 13. (I) Thc Sla~e Govcrnmcnl may. by no~ificarion. make rulcs for
nukc rulcs. carrying oul the pul-poscs of his ACL.
(2) In pnrlicular, and withou! prejudice lo thc generality of the
[oregoing power, such rulcs may prc~vidc for all or any of thc Inalters
which may he, or arc rcquired In hc. prcscrihcd or rnade by rules.
i
Kepcal and 14. (I) Thc Lumbini Park Menfa1 Hospi~al Acquisition Ordinance, \Vest Bcn
sii\~i~i~. 1984, is hcrcby repealed. Ord. 111 of
1984. 1 I
(2) No~wi~hslanding such rcpcal. anything done or any acrion raken
under the Lumbini Park Mcntal Hospital Acquisi~ion Ordinancc. 1984,
shall he dccmcd ro havc hcen validly done or lakcn under this Acl.