Section 12 in The West Bengal State Health Service Act, 1990
12. Status of persons holding teaching posts connected with Public Health or Administration, in former West Bengal Health Service [or the West Bengal Public Health-cum-Administrative Service] [Words inserted by W.B. Act 26 of 2003.].
- Any person who has held, or any person who holds immediately before the coming into force of this Act, a teaching post in the former West Bengal Health Service on terms and conditions for practice or non-practice, may exercise an option for the West Bengal Medical Education Service or the West Bengal Health Service in such manner as may be prescribed and thereupon such person shall be appointed or shall be deemed to have been appointed, as the case may be, to a post included in the West Bengal Medical Education Service or the West Bengal Health Service, as the case may be:[Provided that if any such person, appointed or deemed to have been appointed to a teaching post in the basic level in the West Bengal Medical Education Service, fails to be selected for promotion or recruitment to the post of Lecturer in the West Bengal Medical Education Service within a period of five years from the date of his appointment to a teaching post in the basic level in the West Bengal Medical Education Service, he shall, notwithstanding anything contained elsewhere in this Act, be liable to be transferred to a nonteaching post in the West Bengal Health Service:] [Proviso inserted by W.B. Act 13 of 1990.][Provided further that] [Words substituted for the words 'Provided that' by W.B. Act 13 of 1990.] a person exercising option for the West Bengal Medical Education Service and a person selected for appointment to the West Bengal Medical Education Service shall, upon appointment to a teaching post in the West Bengal Medical Education Service, be required to perform duties in a Hospital in addition to his duties as Teacher of the discipline concerned having such designation as may be prescribed:[Provided also that] [Words substituted for the words 'Provided further that' by W.B. Act 13 of 1990.] that any person holding a post connected with Public Health or Administration in the former West Bengal Health Service immediately before the coming into force of this Act, may exercise an option for the West Bengal Health Service or the [West Bengal Public Health-cum-Administrative Service] [Words substituted for the words 'cadre for Public Health-cum-Administration as a separate unit of the West Bengal Health Service' by W.B. Act 26 of 2003.] in such manner as may be prescribed:Provided also that the persons holding posts connected with Public Health or Administration in the former West Bengal Health Service immediately before the coming into force of this Act, who do not exercise any option as aforesaid, shall be deemed to have exercised option for the West Bengal Health Service but the posting of such persons in the West Bengal Health Service shall be made in phases:Provided also that the persons holding teaching posts and the persons holding administrative posts in the former West Bengal Health Service immediately before the coming into force of this Act, who do not exercise any option under this section, shall be deemed to have exercised option respectively for the West Bengal Health Service and the [West Bengal Public Health-cum-Administrative Service] [Words substituted for the words 'cadre for Public Health-cum-Administration as a separate unit of the West Bengal Health Service.' by W.B. Act 26 of 2003.].
