Prasar Bharati (Broadcasting Corporation of India) Act, 1990

16.Transfer of certain assets, liabilities, etc., of Central Government to Corporation

As from appointed day, -

a) all property and assets (including the Non-lapsable Fund) which immediately before that day vested in the Central Government for the purpose of Akashvani or Doordarshan or both shall stand transferred to the Corporation on such terms and conditions as may be determined by the Central Government and the book value of all such property and assets shall be treated as the capital provided by the Central Government to the Corporation;

b) all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Central Government immediately before such day for or in connection with the purposes of Akashvani or Doordarshan or both shall be deemed to have been incurred, entered into and engaged to be done by, with or for the Corporation;

c) all sums of money due to the Central Government in relation to the Akashvani or Doordarshan or both immediately before each day shall be deemed to be due to the Corporation;

d) all suits and other legal proceedings instituted or which could have been instituted by or against the Central Government immediately before such day for any matter in relation to the Akashvani or Doordarshan or both may be constituted or instituted by or against the Corporation.