COUNTESS
OF DUFFERIN'S FUND ACT, 1957[REPEALED] THE COUNTESS OF DUFFERIN'S FUND ACT, 1957 [Act, No. 63 of 1957] [27th December, 1957] An Act to provide for the transfer of the Fund known as the Countess of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 : - This Act may be called the Countess of
Dufferin's Fund Act, 1957. In this Act, unlessthe context
otherwise requires, - (a)
"Association"
means the NationalAssociation for Supplying Medical Aid by Women to the Women
of India, being asociety registered under the Societies Registration Act,
1860(21 of 1960). (b)
"Fund"
means allproperty, movable or immovable, of or belonging to the Association. 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. 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 19the 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. Repealing Act 1 -
COUNTESS OF DUFFERIN'S FUND (REPEAL) ACT, 2002 THE COUNTESS OF
DUFFERIN'S FUND (REPEAL) ACT, 2002 [Act, No.
65 of 2002] [18th
December, 2002] An Act to
repeal the Countess of Dufferin's Fund Act, 1957. Be it enacted by Parliament
in the Fifty-third Year of the Republic of India as follows: 1. Short title This Act may be called the
Countess of Dufferin's Fund (Repeal) Act, 2002. 2. Repeal of Act 63 of 1957 The Countess of Dufferin's
Fund Act, 1957 is hereby repealed. Statement
of Objects and Reasons - COUNTESS OF DUFFERIN'S FUND ACT, 1957 STATEMENT OF OBJECTS AND REASONS 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.
Preamble 1 - COUNTESS OF DUFFERIN'S FUND ACT, 1957PREAMBLE
PREAMBLE