Section 26(2) in The West Bengal Homoeopathic System of Medicine Act, 1963
(2)If any person whose name is entered in Part B of the Register has been a teacher is Homoeopathic institution affiliated to the Council or a visiting physician in a hospital attached to such an institution from a date prior to the first day of January, 1961, or is, in the opinion of the Council, a Homoeopathic practitioner of special merit or eminence, the Council may, with the approval of the State Government transfer, his name from Part B to Part A of the Register.
