Section 3 in The West Bengal State Health Service Act, 1990
3. [ Constitution of State Health Service. [[Section 3 substituted by W.B. Act 26 of 2003, which was earlier as under:-
'3. Constitution of State Health Service. - (1) With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be constituted the following State Health Services and different dates may be appointed for different services, namely:-
