Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RED CROSS SOCIETY (ALLOCATION OF PROPERTY) ACT, 1936 18 of 1936 [] CONTENTS 1. Short title and extent 2. Apportionment of corpus of property of Indian Red Cross Society 3. Transfer of apportioned property to trustees and dissolution of Burma Branch Commit- tee of Indian Red Cross Society 4. Cesser of provisions of Indian Red Cross Society Act. 1920 RED CROSS SOCIETY (ALLOCATION OF PROPERTY) ACT, 1936 18 of 1936 [] a[a] For Statement of Objects and Reasons, see Gazette of India, 1936, Pt. V. p. 316. 27th October, 1936 1. Short title and extent :- (1) This Act may be called The Red Cross Society (Allocation of Property) Act, 1936. 1[(2) It extends to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States].] 1. Substituted for the former sub-section (2) byA.L.O.. 1950 (26-1- 1950). 2. Substituted for "Part B States" by 3 A.L.O., 1956. 2. Apportionment of corpus of property of Indian Red Cross Society :- Notwithstanding anything contained in Red Cross Society Act, 1920 , an amount equal to seven per cent. of the corpus of the property vested by the said Act in the Indian Red Cross Society (which amount is in this Act referred to as the Fund) shall be set apart to be administered in the Province of Burma as a trust by such body o f trustees as the High Court of Judicature at Rangoon may appoint, and in accordance with, and for such of the purposes referred to in section 7 of the said Act as may be contained in, any scheme settled by the said High Court. 3. Transfer of apportioned property to trustees and dissolution of Burma Branch Commit- tee of Indian Red Cross Society :- As soon as the High Court of Judicature at Rangoon has settled a scheme and made an order vesting the Fund in the body of trustees referred to in section 2 the Managing Body of the Indian Red Cross Society shall transfer the Fund to the said body of trustees and thereupon the Burma Provincial committee of the Indian Red Cross Society, known as the Indian Red Cross Soci- ety, Burma Branch, shall be dissolved and all property of or belonging to that Committee, including the unexpended balance, if nay. of any moneys distributed to that Committee under S.8 of the Indian Red Cross Society Act, 1920, shall be transferred to and shall vest in the said body of trustees to be held by them in-the same manner and, subject to the scheme settled by the said High Court, for the same purposes as such property was held by that committee. 4. Cesser of provisions of Indian Red Cross Society Act. 1920 :- On the making of the vesting order referred to in section 3 the provisions of Red Cross Society Act, 1920 , S.120 OF THE RED CROSS SOCIETY ACT, 1920, and of any rules made thereunder relating to Branch Committees in the States, their constitution, powers or functions, their representation on the Managing Body of the Indian Red Cross Society, and their right to receive a proportion of the income of property vested in the Society, shall cease to have effect in respect of the Provnice of Burma and of the Indian Red Cross Society, Burma Branch Committee.