Section 12 in The West Bengal State Homoeopathic Health Service Act, 2002.
12. Status of persons holding teaching posts in the West Bengal General Service.
- Any person who has held, or who holds; immediately before the coming into force of this Act, a teaching post, in the Homoeopathic Medical College of the State Government, under the West Bengal General Service, on terms and conditions for practice or non-practice, may exercise an option for the West Bengal Homoeopathic Education Service or for the West Bengal Homoeopathic Health Service in such manner as may be prescribed and thereupon such person shall be appointed or shall be deemed to have been appointed, as the case may be to a post included in the West Bengal Homoeopathic Education Service or in the West Bengal Homoeopathic Health Service, as the case may be:Provided that the Homoeopathic Medical Officers temporarily engaged to such teaching posts in the Homoeopathic Medical Colleges of the State Government shall not be eligible for exercising the option for the West Bengal Homoeopathic Education Service:Provided further that a person exercising option for the West Bengal Homoeopathic Education Service and a person selected for appointment to the same service shall, upon appointment to a teaching post in the West Bengal Homoeopathic Education Service, be required to perform duties in a Hospital in addition to his duties as a Teacher of the discipline concerned having such designation as may be prescribed:Provided also that the persons holding teaching posts other than Homoeopathic Medical Officers immediately before the coming into force of this Act, who do not exercise any option under this section, shall be deemed to have exercised option for the West Bengal Homoeopathic Education Service.
