An Act to repeal the Bengal Dentists Act, 1939, and to make certain other consequential provisions.
Whereas it is expedient to repeal the Bengal Dentists Act, 1939 (Ben. Act XII of 1939), and 10 make certain other consequential provisions;
It is hereby enacted as follows;
(1) This Act may be called the West Bengal Dentists (Repealing) Act, 1951.
(2) It extends to the whole of West Bengal.
(3) It shall be deemed to have come into force on the first day of January, 1951.
In this Act unless there is anything repugnant in the subject or context,
(a) Board means the Board established under the Bengal Dentists Act, 1939;
(b) State Council means the West Bengal Denial Council constituted under the Dentists Act, 1948 (XVI of 1948).
(1) The Bengal Dentists Act, 1939 is hereby repealed.
(2) All properties vested in the Board immediately before the commencement of this Act, shall, on such commencement, vest in the State Council.
(3) The officers (including clerks bul excluding the Registrar) and servants of the Board appointed under section 9 of the Bengal-Dentists Act, 1939, and continuing in office immediately before the commencement of this Act shall, on such commencement, be deemed to be officers and servants of the State Council duly appointed under section 28 of the Dentists Act, 1948 on the same salaries and allowances and other conditions of service on which they had been so continuing in office.
1 For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, dated the 31st January, 1951, Part IV, page 79; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of the West Bengal Legislative Assembly, held on the 22nd February, 1951.