Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Sagore Dutt Hospital Act, 1958 14 of 1958 [29 August 1958] CONTENTS 1. Short title and commencement 2. Definitions 3. Transfer 4. Removal of difficulties 5. Power to make rules SCHEDULE 1 :- THE SCHEDULE Sagore Dutt Hospital Act, 1958 14 of 1958 [29 August 1958] PREAMBLE An Act to provide for the taking over of Sagore Dutt Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto, by the State Government with a view to the promotion of public health. It is hereby enacted in the Ninth Year of the Republic of India, by the Legislature of West Bengal, as follows:- 1. For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, of the 13th June, 1958, Part IVA, page 2159; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 15th July, 1958; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meeting of that Council held on the 7th August, 1958. 1. Short title and commencement :- (1) This Act may be called the Sagore Dutt Hospital Act, 1958. (2) It shall come into 1force on such date as the State Government may, by notification in the Official Gazette, appoint. 1. The Act was enforced with effect from the 1st March, 1959. Vide notification No. Medl./852/14-84/58, dated the 30th January, 1959, published in the Calcutta Gazette of 1959, Part I, page 662. 2. Definitions :- 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 Sagore Dutt Hospital at Kamarhatty in the district of 24-Parganas, together with the charitable dispensary attached thereto. 3. Transfer :- As from the appointed day,- (1) (a) possession of the hospital including all lands, buildings, erections and fixtures appertaining thereto and all furniture, equipments, stores and drugs belonging to it shall stand transferred to the State Government; (b) the hospital shall be under the control and management of the State Government and shall be run as a State hospital; (c) all contracts, debts and liabilities of, or in respect of, the hospital shall stand transferred to the State Government; (d) the cost of management of the hospital together with all costs of improvement, expansion, extension, repairs, additions and alterations shall be borne by the State Government; (e) persons in the employment of the hospital immediately before t h e appointed day shall as from that day 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; (2) the securities, debentures, funds and properties described in the Schedule which were held and administered immediately before t h e appointed day by the Administrator-General, West Bengal, shall, after that day, continue, subject to the provisions of sub- section (1), to be held and administered by the said Administrator- General: Provided that such portion of the income from the said securities, debentures, funds and properties as is normally spent for the hospital or as may be fixed by the said Administrator-General in consultation with the State Government shall be credited to the State Government to be applied by the State Government for the maintenance and improvement of the hospital. 4. Removal of difficulties :- If any difficulty arises in giving effect to the provisions 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 the difficulty: Provided that no order shall be passed for the transfer of any land to the State Government for purposes of the hospital in addition to the land which appertains to the buildings, erections and fixtures included in the hospital on the appointed day without the concurrence of the Administrator-General, West Bengal. 5. Power to make rules :- The State Government may make rules for carrying out the purposes of this Act. SCHEDULE 1 THE SCHEDULE THE SCHEDULE Part I (Description of Hospital Premises.) Lands comprised in the Sagore Dutt Hospital and Dispensary and buildings situated thereon at Kamarhatty, 24-Parganas, excluding the land and building of the Sagore Dutt Free High School (including a playground) described in Part III of the Schedule. Total area-82.05 bighas approximately including two plots leased out to the ex- Medical Officers of the hospital, bounded as follows: North-By Graham Road. South-By a drain running beyond the boundary wall and land belonging to Ezra Arkie Park Trust (Beni Engineering Works) and the Sagore Dutt High School premises. East-By Barrackpore Trunk Road and Sagore Dutt High School premises. West-By a drain. Part II. (Estate : Sagore Dutt.) A. Statement of securities and debentures held in the estate on account of funds of the hospital. 1. 3 per cent. Conversion Loan of 1946-86 Rs.7,09,200 2. 3 per cent. Loan of 1966-68 20,000 3. 33/4 per cent. Loan of 1974 2,63,600 4. 33/4 per cent. Waverly Jute Mills Debentures 30,000 5. 31/4 per cent. New Howrah Bridge Loan, 1936/66 5,000 6. 3 per cent. Loan of 1963-65 10,400 7. 3 per cent Loan of 1970-75 1,000 8. 31/2 per cent. Ten Years Treasury Savings Deposit Certificate 7,000 9. 4 per cent. CRT. Debentures of 1956 83,800 10. 4 per cent. W.B. Loan of 1967 2,73,100 11. 4 per cent. U.P. Loan of 1963 32,000 12. 4 per cent. U.P. Loan of 1964 30,000 13. 4 per cent Loan of 1960-70 47,800 14. 4 per cent. W.B. Loan of 1968 1,000 15. 4 per cent. W.B. Loan of 1963 21,000 16. 6 per cent. Karachi Port Trust Debentures, 1925 50,000 17. 12 Years P.O. National Savings Certificate Total 1,000 15,85,900 B. Funds invested in first mortgage on house peoperties. Amount advanced.Rs. Particulars of mortgaged properties. Name of mortgagor. 1. 30,000 22, Park Lane, Calcutta. Sm. Nagendra Bala Debi since deceased now represented by Sri Basudeb Mukherjee. 2. 20,000 57E, Garcha Road, Calcutta, and a garden land at Vatinda, P.S. Rajarhat. Sm. Labanya Prova Debi. 3. 8,800 20/2, Mahesh Dutt Lane, Chetla, Calcutta. Sri Suresh Chandra Ray Chowdhury. 4. 4,700 4 and 6, Elliot Road, Calcutta. Administrator-General of West Bengal, Executor to the Estate of Mrs. E. B. T. Walker deceased. 5. 40,000 46/7B, Ballygunge Place, Calcutta. Sri Tripura Prasanna Basu. 6. 2,300 18/8, Dover Lane, Calcutta. Administrator-General of West Bengal, Executor to the Estate of Niranjan Coomar Seal deceased. 7. 4,000 112/1, Harrison Road, Calcutta. Administrator-General of West Bengal, Administrator to the Estate of Balaram Dutt deceased. 8. 7,500 189, Maharshi Debendra Sri Kshitish Chandra Chowdhury 8. 7,500 189, Maharshi Debendra Road, Calcutta. Sri Kshitish Chandra Chowdhury and Sri Naresh Chandra Chowdhury. 9. 15,000 1 B, Sashi Bhusan De Street, Calcutta. Sarbasri Hirendra Nath, Surendra Nath and Provat Kumar Das. Total 1,32,300 C.-Landed properties. Value Rs. Details of property. (i) 1,74,000 Premises No. 1, Rowdon Street, Calcutta, with two-storied buildings and outhouses measuring about 2 bighas. (ii) 1,60,100 Premises No. 2, Rowdon Street, Calcutta, with two-storied buildings and outhouses measuring about 2 bighas. (iii) 52,920 Premises No. 45, Royd Street, Calcutta, with one-storied house with outhouses and shop rooms. (iv) 5,160 Premises No. 18, Elliot Road, Calcutta, with one-storied house with outhouses and shop rooms. D.-Cash. (i) Rs. 1,15,000.00. (ii) Amount in the General Account of the Trust as on 26th March, 1958-Rs. 31,905.11. Part III (Description of properties and funds of the Sagore Dutt Free High School.) A. School premises. Land and buildings of the Sagore Dutt Free High School at Kamarhatty (including a play ground of the school). Total area measuring 17.2 bighas, bounded as follows: North By Premises of the Sagore Dutt Hospital. South By a private drain belonging to the Ezra Arkie Park Trust, running beyond the boundary wall. East By Barrackpore Trunk Road. West By premises of the Sagore Dutt Hospital. B. Government securities. Rs. (a) 4 per cent. Calcutta Port Trust Debenture of 1956/86 1,96,000 (b) 4 per cent. U.P. Loan of 1963 of face value of 13,000 (c) 3 per cent. Conversion Loan of 1946/86 of the face value of 7,800 (d) 3 per cent. Loan of 1963/65 of the face value of 1,500 Total 2,18,300 C. House property. Premises No. 86, Premchand Boral Street, Calcutta.