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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2A) in The West Bengal State Health Service Act, 1990

(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.]