Section 19A(2) in The West Bengal State Health Service Act, 1990
(2)elevate or promote any person holding a post in the West Bengal Public health-cum-Administrative Service to a higher rank or make recruitment to the post of Basic Public Health-cum-Administrative Officer in the West Bengal Public Health-cum-Administrative Service, in such manner, and subject to such terms and conditions, as may be prescribed:Provided that all such orders shall be made from the date of coming into force of section 19A of the West Bengal State Health Service (Second Admedment) Act, 2003, and have effect for the period ending on the 24th day of May, 2007.]]- 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, -(a)elevate or promote any person holding a teaching post in the West Bengal Medical Education Service to a higher rank, in such manner, and subject to such terms and conditions as contained in the Minimum Qualifications for Teachers in the Medical Institutions Regulations, 1998, made by the Medical Council of India, with the previous sanction of the Central Government (published in Part III, Section 4 of the Gazette of India, dated the 5th December, 1998):Provided that no such order shall be made after the expiry of [twenty-six years] from the date of coming into force of this Act;](b)elevate or promote any person in the West Bengal Public Health-cum-Administrative Service to a higher rank or make recruitment to the post of Basic Public Health-cum-Administrative Officer in the West Bengal Public Health-cum-Administrative Service, in such manner, and subject to such terms and conditions, as may be prescribed:Provided that all such orders shall be made from the date of coming into force of section 19A of the West Bengal State Health Service (Second Amendment) Act, 2003 and have effect for the period ending on the [24th day of May, 2010.] [Words, figures and letters substituted for the words, figures and letters '24th day of May, 2008.' by W.B. Act 14 of 2008.]
