Section 20 in The West Bengal State Dental Service Act, 2009.
20. Transitory Provision.
- Notwithstanding anything contained elsewhere in this Act, if the State Government is of opinion that it is necessary so to do in the public interest, it may, by order, promote any person holding a teaching post in the West Bengal Dental Education Service, in such manner, and subject to such terms and conditions as contained in the Dental Council of India Revised BDS Course Regulations, 2007:Provided that no such order shall be made after the expiry of five years from the date of coming into force of this Act.
