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COUNTESS OF DUFFERIN'S FUND ACT, 1957
63 of 1957
27th December, 1957
"The National Association for Supplying Medical Aid by Women to the Women of India was established in 1885 with the object of imparting medical education to women rendering medical relief, and supplying nurses and midwives for hospitals and private work. In 1888, the Association was registered as a Society under the Societies Registration Act, 1860 (21 of 1860). The Fund which was raised by public subscriptions both in India and the United Kingdom, was known as "The Countess of Dufferin's Fund "and was managed by the Association. After partition it became necessary to wind up the Association. The Association passed a resolution to this effect on the 19th April 1948. This Bill seeks to provide for the transfer of the assets and liabilities of the Association to the Central Government. It also seeks to provide for the validation of all action taken since the 19th April 1948."-Gaz.of Ind.,6-12-1957, Pt.II Sec.2, Ext., p. 932.
An Act to provide for the transfer of the Fund known as the Countess of Dufferin's Fund to the Central Government. Be it enacted by Parliament in the Eighth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
- This Act may be called the Countess of Dufferin's Fund Act, 1957.
SECTION 02: DEFINITIONS
- In this Act, unless the context otherwise requires,-
(a) "Association" means the National Association for Supplying Medical Aid by Women to the Women of India, being a society registered under the Societies Registration Act, 1860-;
(b) "Fund" means all property, movable or immovable, of or belonging to the Association
SECTION 03: DISSOLUTION OF ASSOCIATION AND TRANSFER OF FUND
- On the commencement of this Act,-
(a) the Association shall stand dissolved;
(b) the Fund shall vest in the Central Government; and
(c) all the debts and liabilities of the Association shall be transferred to the Central Government and shall thereafter be discharged and satisfied by it out of the Fund.
SECTION 04: VALIDATION OF CERTAIN ACTS DONE BEFORE THE COMMENCEMENT OF THIS ACT
- Notwithstanding anything contained in any law for the time being in force, all acts and things done, before the commencement of this Act, by any person acting or purporting to act in pursuance of the Resolutions passed at the extraordinary general meeting of the Association held on the 19th day of April 1948, shall be valid and shall be deemed always to have been valid and no suit or other proceeding shall be instituted, maintained or continued against any person whatever on the ground that any such act or thing was not done in accordance with law.
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