Section 15 in The West Bengal State Health Service Act, 1990
15. Control and discipline of persons appointed to State Health Service.
- All persons appointed to the State Health Services shall be subject to such control and discipline as may be prescribed :[Provided that any person holding a non-teaching post, appointed in the -(a)West Bengal Health Service referred to in section 3, or(b)West Bengal General Service, or(c)West Bengal Nursing Service, or(d)West Bengal Dental Service,and posted in any institution under the control of any person or persons appointed to the West Bengal Medical Education Service, shall be subject to the control and discipline of the Directorate of Medical Education under the Department of Health and Family Welfare of the State Government, and shall, on transfer to any institution, other than the institution as aforesaid, be subject to the control and discipline of the Directorate of Health Services under the Department of Health and Family Welfare of the State Government.] [Proviso inserted by W.B. Act 10 of 2000.]Explanation. - "West Bengal General Service", "West Bengal Nursing Service", and "West Bengal Dental Service" shall mean respectively the West Bengal General Service, the West Bengal Nursing Service and the West Bengal Dental Service constituted as such under any order of the State Government for the time being in force.
