Section 11 in The West Bengal State Health Service Act, 1990
11. [ Persons appointed to posts in the West Bengal Health Service, other than posts in the cadre of West Bengal Public Health-cum-Administrative Service, to continue in such posts. [[Section 11 substituted by W.B. Act 26 of 2003, which was earlier as under:-
'11. Persons appointed to posts in West Bengal Health Service, other than posts in cadre for Public Health-cum-Administration as a separate unit, to continue in such posts. - Any person of the former West Bengal Health Service appointed to a post included in the cadre of the West Bengal Health Service, other than a post included in the cadre for Public Health-cum-Administration as a separate unit shall continue in such post on such terms and conditions as were in force immediately before the coming into force of this Act.']]- Any person of the former West Bengal Health Service appointed to a post included in the cadre of the West Bengal Health Service, other than a post included in the cadre of the West Bengal Public Health-cum-Administrative Service shall continue in such post on such terms and conditions as were in force immediately before the coming into force of this Act and the amendments made in terms of the West Bengal State Health Service (Second Amendment) Act, 2003.]
