Section 21 in The West Bengal State Homoeopathic Health Service Act, 2002.
21. [ Transitory provisions. [[Section 21 substituted by W.B. Act 14 of 2007 which was earlier as under:-
'21. Transitory provisions. - Notwithstanding anything contained elsewhere in this Act, if the State Government is of opinion that it is necessary so to do in the public interest, it may, by order, elevate or promote any person holding a teaching post in the West Bengal Homoeopathic Education Service to a higher rank or may make recruitment to any teaching post in the West Bengal Homoeopathic Education Service in such manner, and subject to such terms and conditions, as may be prescribed :Provided that no such order shall be made after the expiry of a period of three years from the date of coming into force of this Act.]]- Notwithstanding anything contained elsewhere in this Act, if the State Government is of opinion that it is necessary so to do in the public interest, it may, by order, elevate or promote any person holding a teaching post in the West Bengal Homoeopathic Education Service' to a higher rank [or may make recruitment to the post of lecturer in the West Bengal Homoeopathic Education Service by inviting option by the Department of Health & Family Welfare, Government of West Bengal from the members of West Bengal Homeopathic Health Service having only medical qualifications as per Homeopathy Central Council (Minimum Standards Requirement of Homeopathic Colleges and Attached Hospitals) Regulations, 2013 who has rendered at least two years service in rural areas.]Provided that no such order shall be made after the expiry of a period of [fifteen years] [Substituted by Act No. 11 of 2014, dated 19.8.2014.] from the date of coming into force of this Act.]
