Section 2 in The West Bengal State Health Service Act, 1990
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"cadre" means the strength of service or a part of service sanctioned by the State Government as a separate unit;(b)"former West Bengal Health Service" means the West Bengal Health Service in existence immediately before the coming into force of this Act;(c)"notification" means a notification published in the Official Gazette;(d)"prescribed" means prescribed by rules made under this Act;(e)"service" means the State Health Service;(f)"State Health Service" means the West Bengal Medical Education Service, or the West Bengal Health Service, [or the West Bengal Public Health-cum-Administrative Service,] [Words inserted by W.B. Act 26 of 2003.] as constituted under section 3.
