Section 4 in The West Bengal State Health Service Act, 1990
4. Transfer from one service to another.
- [(1) No person appointed to the West Bengal Medical Education Service or the West Bengal Public Health-cum-Administrative Service shall be transferred to the West Bengal Health Service:Provided that any person holding a teaching post in the basic level in the West Bengal Medical Education Service or any person holding either a part of Basic Public Health-cum-Administrative Officer or Public Health-cum-Administrative Officer Group B of the West Bengal Public Health-cum-Administrative Service may exercise an option for the West Bengal Health Service on such terms and conditions as may be prescribed.] [[Sub-section (1) substituted by W.B. Act 26 of 2003, which was earlier as under:-'(1) No person appointed to the West Bengal Medical Education Service shall be transferred to the West Bengal Health Service:Provided that any person holding a teaching post in the basic level in the West Bengal Medical Education Service may exercise an option for the West Bengal Health Service on such terms and conditions as may be prescribed.'.]]Explanation. - 'Basic Public Health-cum-Administrative Officer' and 'Public Health-cum-Administrative Officer Group B' shall mean respectively the two lower most tiers in the cadre hierarchy of the West Bengal Health-cum-Administrative Service subject to the provisions of section 8A of the Act.(2)No person appointed to the West Bengal Health Service [or the West Bengal Public Health-cum-Administrative Service] [Words inserted by W.B. Act 26 of 2003.] shall be transferred to the West Bengal Medical Education Service.[* * * * * * * * * * * * *] [[Sub-section (3) omitted by W.B. Act 26 of 2003, which was as under:-'(3) Any person appointed to a post included in the West Bengal Health Service, other than a post included in the cadre for Public Health-cum-Administration as a separate unit, may transferred to a post included in the cadre for Public Health-cum-Administration as a separate unit.'.]](4)Subject to the foregoing provisions of this section and the rules made under this Act, the State Government shall have the right to transfer any person from one post to another post:Provided that except on account of inefficiency or misbehaviour or on his written request, no person shall be transferred to a post carrying less pay than the pay of the post held by him for the time being.
