[13. Transfer of property to Pakistan.—
(1) Notwithstanding anyting contained in this Act, the
Managing Body, may, from out of the funds specified in column 1 of the Third Schedule, transfer to the
Pakistan Red Cross Society the amounts specified in that Schedule as being the share of the Pakistan Red
Cross Society which that Society has agreed to receive for being applied to the purposes for which they
were held by the Society.
(2) Upon the transfer of such amounts to the Pakistan Red Cross Society under sub-section
(1), the
Society shall be freed and discharged from all obligations imposed upon it by or under this Act as in force
before the commencement of the Indian Red Cross Society (Amendment) Act, 1956 (22 of 1956), or
under any trust or other document in respect of anything to be done in Pakistan or in any part thereof.]
1. The expression “for which the corpus or income of the property vested in it under clause
(b) of section 6 may be applied under
the provisions of section 7” omitted by Act 22 of 1956, s. 6.
2. Ins. by s. 7, ibid.
3. Certain words omitted by Act 14 of 1992, s. 4 (w.e.f.23-1-1992).
4. Ins. by Act 22 of 1956, s. 8.
7
1
[THE FIRST SCHEDULE
(See section 7)
Objects to which the funds of the Society may be applied
(1) Aid to the sick and wounded members of the Armed Forces of the Union in accordance with the
terms and spirit of the Geneva Conventions of 12th August, 1949 and discharge of other obligations
devolving upon the Society under the Conventions as the recognised auxiliary of the Armed Forces
Medical Services.
(2) Aid to the demobilised sick anti wounded members of the Armed Forces of the Union.
(3) Maternity and Child Welfare.
(4) Junior Red Cross.
(5) Nursing and ambulance work.
(6) Provision of relief for the mitigation of suffering caused by epidemics, earthquakes, famines,
floods and other disasters, whether in India or outside.
(7) The establishment and maintenance of peace among all nations in accordance with the decisions
of the International Red Cross Organisation.
(8) Work parties to provide comforts and necessary garments, etc., for hospitals and health
institutions.
(9) The expenses of management of the Society and its branches and affiliated societies and bodies.
(10) The representation of the Society on or at International or other Committees formed for
furthering objects similar to those of the Society.
(11) The improvement of health, prevention of disease and mitigation of suffering and such other
cognate objects as may be approved by the Society from time to time.]
1. Subs. by Act 22 of 1956, s. 9, for the Schedules.
8
1
[THE SECOND SCHEDULE
(See section 8)
Statement showing the approximate percentage of the claim of the States and Union territories to the
income of the property vested in the Society under clause
(b) of section 6.
Approximate
Name of the States and Union territories
percentage
5.92
Andhra Pradesh
1.49
Assam
6.25
Bihar
2 5.63]
[Gujarat
3 3.20]
[Haryana
1.03
Kerala
10.58
Madhya Pradesh
4 4.52
[Tamil Nadu]
5 11.07]
[Maharashtra
6 4.62
[Karnataka]
2.02
Orissa
7
[4.70]
Punjab
6.11
Rajasthan
23.69
Uttar Pradesh
5.84
West Bengal
1.35
Jammu and Kashmir
8 0.05]
[Chandigarh
0.68
Delhi
7
[1.19]
Himachal Pradesh
0.06]
Tripura
1. Subs. by the Adaptation of Laws (No. 4) Order, 1957, for the Second Schedule (w.e.f.1-11-1956).
2. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) No. 2 Order, 1961, for the entry relating to
Bombay (w.e.f.1-5-1960).
3. Ins. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subiects) Order, 1968
(w.e.f.1-11-1956).
4. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for “Madras”
(w.e.f.14-1-1969).
5. Ins. by the Bombay Reorganistation (Adaptation of Laws on Union Subjects) No. 2 Order, 1961 (w.e.f.1-5-1960).
6. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974 (w.e.f.1-111973).
7. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1963, for the former
entry (w.e.f.1-11-1966).
8. Ins., ibid. (w.e.f.1-11-1966).
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THE THIRD SCHEDULE
(See section 13)
Statement showing the share of Pakistan Red Cross Society in the funds specified in column 1.
Name of the Fund Share of Pakistan Red Amount advanced to Balance payable to Pakistan
from which transfer Cross Society as on 30- Pakistan Red Cross Red Cross Society in
is to he made 6-48 Society up to 31-12- securities at cost and cash as
52 agreed upon
1 2 3 4
Rs. A. P. Rs. A. P. Rs. A. P.
Indian Red Cross 41,74208 6 3 4,04,348 13 5 37,69,859 8 10
Society
Indian Forces’ 4,81,232 14 0 1,30,000 0 0 3,51,232 14 0
Medical After-Care
Fund
Lady Chelmsford 91,225 0 0 8,186 13 0 83,038 3 0
All-India Maternity
and Child Welfare
Bureau-Army Child
Welfare Fund
Victoria Memorial 1,83,669 4 0 18,395 8 0 1,65,273 12 0
Scholarships Fund
Total 49,30,335 8 3 5,60,931 2 5 43,69,404 5 10
Add-Amount due
from Assam Red 36,351 0 0
Cross Branch
44,05,755 5 10
Deduct-Amount due
from West Punjab
Branch of the
Pakistan Red Cross
Net amount payable 5,543 0 0
to Pakistan Red 5
44,00,212 10
Cross
Society……….
Add—Interest earned on the securities in the share of the Pakistan Red Cross Society from 1 -7-
48 to the date of transfer after adjusting interest on the amount due from the West Punjab Branch
of the Pakistan Red Cross Society.]
_________
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