Section 14 in The West Bengal State Health Service Act, 1990
14. [ Recruitment to State Health Services. [Words 'ten years' first substituted for the words 'five years' by W.B. Act 10 of 2000, then the words 'eleven years' substituted for the words 'ten years' by W.B. Act 4 of 2001, then again the words 'fifteen years' substituted for the words 'eleven years' by W.B. Act 22 of 2003, thereafter the words 'eighteen years' substituted for the words 'fifteen years' by W.B. Act 22 of 2005, and thereafter, the words 'twenty years' substituted for the words 'eighteen years' by W.B. Act 14 of 2008, then the words 'twenty-one years' substituted for the words 'twenty years' by W.B. Act 17 of 2010, and finally the words within third brackets substituted for the words 'twenty-one years' by W.B. Act 15 of 2011.]
- Recruitment to all teaching posts in the West Bengal Medical Education Service shall be made through the [West Bengal Health Recruitment Board] in such manner as may be prescribed:Provided that a quota shall be fixed in such manner as may be prescribed for all categories of teaching posts in the West Bengal Medical Education Service for being filled up by promotion of persons holding teaching posts in the said Service:Provided further that-(a)for a period of twenty-six years from the date of coming into force of this Act, recruitment to the teaching posts in the basic level in the West Bengal Medical Education Service shall be made from amongst the persons appointed to the West Bengal Health Service who have rendered two years' service in the West Bengal Health Service in rural areas, on such terms and conditions as may be prescribed, and](b)on the expiry of the period as aforesaid, recruitment to the teaching posts in the basic level in the West Bengal Medical Education Service shall be made through the State Public Service Commission giving weightage to persons who have rendered two years', service in the rural areas:Provided also that recruitment to the posts of and above the rank of [Associate Professor] [Words substituted for the word 'Lecturer' by W.B. Act 10 of 2000.] in the West Bengal Medical Education Service shall be made through the State Public Service Commission in such manner as may be prescribed:Provided also that any person appointed to the West Bengal Medical Education Service shall, subject to such terms and conditions as may be prescribed, be eligible to apply for any such post:Provided also that recruitment to the posts of [* * * * *] [Words 'Lecturer and' omitted by W.B. Act 10 of 2000.] Assistant Professor in the West Bengal Medical Education Service shall be made through the State Public Service Commission in such manner as may be prescribed:Provided also that weightage of service in the rural areas shall be given to the persons who apply for recruitment to the posts of [* * * * *] [Words 'Lecturer and' omitted by W.B. Act 10 of 2000.] Assistant Professor in the West Bengal Medical Education Service, in such manner as may be prescribed.(2)Recruitment to all posts in the basic level in the West Bengal Health Service shall be made through the State Public Service Commission in such manner as may be prescribed.(2A)[ Any person of the former West Bengal Health Service who may not be required 'to exercise any option under section 12, shall be appointed to a teaching post in the basic level, or to a post of [Assistant Professor] [Sub-section (2A) inserted by W. B. Act 13 of 1990.], or to any other teaching post, as the case may be, in the West Bengal Medical Education Service:][Provided that if the exigencies of the public service so require, the State Government may appoint such person to a teaching post in the basic level, or to a post of Lecturer, or to any other teaching post, as the case may be, in the West Bengal Medical Education Service on an ad hoc or contractual basis for a period not exceeding one year without consultation with the State Public Service Commission:] [Proviso inserted by W. B. Act 10 of 2000.][Provided further that notwithstanding anything to the contrary contained elsewhere in this Act or the rules made thereunder, the State Government shall have the power to make direct recruitment to any post included in the West Bengal Medical Education Service without consultation with the State Public Service Commission with effect from the date of coming into force of section 2 of the West Bengal State Health Service (Amendment) Act, 2000, and for the period ending on the 24th day of May, 2016.] [Words, figures and letters '24th day of May, 2001' first substituted for the words, words, figures and letters '24th day of May, 2000' by W.B. Act 4 of 2001, then the words, figures and letters '24th day of May, 2005' substituted for the words, figures and letters '24th day of May, 2001' by W.B. Act 22 of 2003, then again the words, figures and letters '24th day of May, 2008' substituted for the words, figures and letters '24th day of May, 2005' by W.B. Act 22 of 2005, thereafter the words, figures and letters '24th day of May, 2010' substituted for the words, figures and letters '24th day of May, 2008' by W.B. Act 14 of 2008, then again the words, figures and letters '24th day of May, 2011' substituted for the words, figures and letters '24th day of May, 2010' by W.B. Act 17 of 2010, and finally, the words figures and letters within third brackets substituted the words, figures and letters '24th day of May, 2011' by W.B. Act 15 of 2011.](3)Notwithstanding anything contained in the forgoing provisions of this section or elsewhere in this Act, promotion of persons holding teaching posts to the next higher rank, due on any date prior to the date of coming into force of this act may, if not made prior to the coming into force of this Act, be made at any time after the coming into force of this Act, other than in accordance with the provisions of this Act or the rules made thereunder.(4)Recruitment to all [teaching administrative posts] [Words substituted for the words 'non-teaching administrative posts' by W.B. Act 14 of 2008.] in the West Bengal Medical Education Service shall be made in such manner as may be prescribed.(5)[ Recruitment to all the posts in the West Bengal Public Health-cum-Administrative Service shall be made in such manner as may be prescribed.] [Sub-section (5) inserted by W.B. Act 26 of 2003.]
