Section 6 in The West Bengal State Health Service Act, 1990
6. [ Medical Colleges where a person holding post in the cadre of the West Bengal Medical Education Service or the West Bengal Health Service may exercise option for practice. [[Section 6 substituted by W.B. Act 22 of 2005, which was earlier as under:-
'6. Medical Colleges to be non-practising institutions. - (1) The State Government may, by notification, declare any undergraduate or post-graduate Medical College or other teaching institution together with the hospital, if any, attached to such Medical College or 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 in such Medical College or other institution or the Hospital attached thereto on terms and conditions for practice shall be allowed to hold such post on terms and conditions for practice:Provided that any person holding a non-teaching post in such medical College or other 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:Provided also that it shall be the duty of a person, holding teaching post in any of the non-practising institutions as laid down in sub-section (1), to render, in addition to his own, duties, patient care services in the Poly Clinics or Pay Clinics run in such non-practising institutions.']]- The State Government may, by notification, declare any undergraduate or post-graduate Medical College or other teaching institution together with the Hospital, if any, attached to such Medical College or institution to be an institution where a person holding such post in the cadre of the West Bengal Medical Education Service or the West Bengal Health Service, on such terms and conditions, as may be prescribed, may exercise option for practice.]
