Section 10 in The West Bengal State Health Service Act, 1990
10. [ Posts in the cadre of West Bengal Public Health-cum-Administrative Service to be non-practising. [[Section 10 substituted by W.B. Act 26 of 2003, which was earlier as under:-
'10. Posts in cadre for Public Health-cum-Administration as a separate unit of West Bengal Health Service to be non-practising. - (1) The posts included in the cadre for Public Health-cum-Administration as a separate unit of the West Bengal Health Service shall be non-practising.(2)Any person appointed to a post included in the cadre for Public Health-cum-Administration as a separate unit of the West Bengal Health Service may be granted such non-practising allowance as may be prescribed.']]- The posts included in the cadre of West Bengal Public Health-cum-Administrative Service shall be non-practising.(2)Any person appointed to a post included in the cadre of West Bengal Public Health-cum-Administrative Service may be granted such non-practising allowance as may be prescribed.]
