Section 19A in The West Bengal State Health Service Act, 1990
19A. [ Transitory provisions. [[Section 19A first inserted by W.B. Act 13 of 1990, then amended by W.B. Act 6/94, 10/2000, 4/2001 and 22/2003, then again substituted by W.B. Act 26/2003 and amended by W.B. Act 22 of 2005, and finally, the same substituted by W.B. Act 12 of 2007 and again amended by W.B. Act 14 of 2008. Just previous section 19A was as under:-
'19A. 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, -(1)elevate or promote any person holding a teaching post in the West Bengal Medical Education Service to a higher rank or make recruitment to any teaching post in the West Bengal Medical 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 eighteen years from the date of coming into force of this Act;(2)elevate or promote any person holding a post in the West Bengal Public health-cum-Administrative Service to a higher rank or make recruitment to the post of Basic Public Health-cum-Administrative Officer in the West Bengal Public Health-cum-Administrative Service, in such manner, and subject to such terms and conditions, as may be prescribed:Provided that all such orders shall be made from the date of coming into force of section 19A of the West Bengal State Health Service (Second Admedment) Act, 2003, and have effect for the period ending on the 24th day of May, 2007.]]- 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, -(a)elevate or promote any person holding a teaching post in the West Bengal Medical Education Service to a higher rank, in such manner, and subject to such terms and conditions as contained in the Minimum Qualifications for Teachers in the Medical Institutions Regulations, 1998, made by the Medical Council of India, with the previous sanction of the Central Government (published in Part III, Section 4 of the Gazette of India, dated the 5th December, 1998):Provided that no such order shall be made after the expiry of [twenty-six years] from the date of coming into force of this Act;](b)elevate or promote any person in the West Bengal Public Health-cum-Administrative Service to a higher rank or make recruitment to the post of Basic Public Health-cum-Administrative Officer in the West Bengal Public Health-cum-Administrative Service, in such manner, and subject to such terms and conditions, as may be prescribed:Provided that all such orders shall be made from the date of coming into force of section 19A of the West Bengal State Health Service (Second Amendment) Act, 2003 and have effect for the period ending on the [24th day of May, 2010.] [Words, figures and letters substituted for the words, figures and letters '24th day of May, 2008.' by W.B. Act 14 of 2008.]
