Section 6 in The West Bengal State Homoeopathic Health Service Act, 2002.
6. Homoeopathic Medical Colleges to be non-practising institutions.
(1)The State Government may, by notification, declare any undergraduate or post-graduate Homoeopathic Medical College or other homoeopathic teaching institution together with the Hospital, if any, attached to such Homoeopathic Medical College or homoeopathic teaching institution to be a non-practising institution with effect from such date as may be specified in the notification.(2)Upon such declaration, no person, holding any post on terms and conditions for practice in such Homoeopathic Medical College or other homoeopathic teaching institution or the Hospital attached thereto, shall be allowed to hold such post on terms and conditions for practice:Provided that any person holding a non-teaching post in such Homoeopathic Medical College or other homoeopathic institution or the Hospital attached thereto on terms and conditions for practice may exercise an option for practice or non-practice without any change of post or designation within a period of ninety days from the date of coming into force of this Act or within such extended period as the State Government may by notification specify:Provided further that any such person who exercises option for non-practice shall be allowed time, not exceeding six months from the date of exercise of such option, for winding up practice:Provided also that if any such person does not exercise any option or exercises option for practice, he shall, within a period of one year from the date of coming into force of this Act, be transferred to a post in any other Hospital on terms and conditions for practice.
