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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2)(v) in The Calcutta National Medical College And Hospital Act, 1967

(v)every person who has been an employee of the institution before the date of vesting shall, on and from the date of vesting, become an employee of the State Government and shall hold office on the same terms and conditions as would have been admissible to him if there had been no such vesting and shall continue to do so unless and until his employment under the State Government is duly terminated or until the terms and conditions of his service are duly altered by the State Government by rules made in this behalf: