Section 9 in The West Bengal State Health Service Act, 1990
9. [ Posts in the cadre of West Bengal Medical Education Service. [[Section 9 substituted by W. B. Act 22 of 2005, which was earlier as under:-
'9. Posts in cadre of West Bengal Medical Education Service to be non-practising. - (1) The posts included in the cadre of the West Bengal Medical Education Service shall be non-practising.(2)Any person appointed to a post included in the cadre of the West Bengal Medical Education Service may be granted such non-practising allowance as may be prescribed.']](1)The cadre of the West Bengal Medical Education Service shall consist of non-practising posts, as may be prescribed, and shall include certain posts where practising option may be available, on such terms and conditions, as may be prescribed.(2)Any person appointed to a non-practising post included in the cadre of the West Bengal Medical Education Service, or any person, who opts for practice but not permitted to practice, may be granted such non-practising allowance as may be prescribed.]
