Section 4(2) in The West Bengal State Health Service Act, 1990
(2)No person appointed to the West Bengal Health Service [or the West Bengal Public Health-cum-Administrative Service] [Words inserted by W.B. Act 26 of 2003.] shall be transferred to the West Bengal Medical Education Service.[* * * * * * * * * * * * *] [[Sub-section (3) omitted by W.B. Act 26 of 2003, which was as under:-'(3) Any person appointed to a post included in the West Bengal Health Service, other than a post included in the cadre for Public Health-cum-Administration as a separate unit, may transferred to a post included in the cadre for Public Health-cum-Administration as a separate unit.'.]]
