[Act No.21 of 1956]
[17th May; 1956]
An Act to provide for the transfer of a portion of the funds of the St.John Ambulance Association (India) to the St.John Ambulance Association (Pakistan).
Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:—
1. Short title.
This Act may be called the St.John Ambulance Association (India) Transfer of Funds Act, 1956.
2. Transfer of a portion of the funds of the St.John Ambulance Association (India).
(1) The body known as the St.John Ambulance Association (India) or any person authorised on its behalf may, from out of the funds of the Association, transfer to the St.John Ambulance Association (Pakistan) the amounts specified in the Schedule as being the share of the St.John Ambulance Association (Pakistan) which that Association has agreed to receive for being applied to the purposes for which they were held by the St.John Ambulance Association (India).
(2) Upon the transfer of such amounts under sub-section (1), the St.John Ambulance Association (India) shall be freed and discharged from all obligations imposed upon it under any trust or other document in respect of anything to be done in Pakistan or in any part thereof.
3. THE SCHEDULE
THE SCHEDULE
(See section 2)
Statement showing the share of the St.John Ambulance Association
(Pakistan)
| Share of the St.John Ambulance Association (Pakistan) from the funds of the St.John Ambulance Association (India) as on the 30th June, 1948 | 15,85,780-8-0 |
| Less advance paid upto the 31-12-1952 | 20,369-3-0 |
| Balance due to the St.John Ambulance Association (Pakistan) | 15,65,411-5-0 |
| Less amount due to Punjab (I) St.John Ambulance Association | 52,188-0-0 |
| Net amount due to the St John Ambulance Association (Pakistan) | 15,13,223-5-0 |
| Add interest earned on the securities in the share of the St.John Ambulance Association (Pakistan) from 1-7-48 to the date transfer after adjusting interest on the amount due from the West Punjab Branch of the St.John Ambulance Association (Pakistan). |
