Section 16 in The West Bengal State Health Service Act, 1990
16. Age of retirement of persons appointed to West Bengal Medical Education Service.
- The age of compulsory retirement of persons appointed to the West Bengal Medical Education Service shall be such as may be prescribed;[* * * * * * *] [[Proviso omitted by W.B. Act 12 of 2007, which was as under:-'Provided that no such person shall be retained in service on his attaining the age of sixty years:'.]]Provided [* * *] [Word 'further' omitted by W.B. Act 12 of 2007.] that any such person may be re-employed on his attaining the age of superannuation or after he has attained such age to a post in the West Bengal Medical Education Service, not inferior to a post held by such person immediately before his attaining the age of superannuation, on such terms and conditions as may be prescribed:Provided [further] [Word substituted for the word 'also' by W.B. Act 12 of 2007.] that no such person shall be retained on such reemployment on his attaining the age of sixty-five years.
