West Bengal University Of Health Sciences Act, 2002

Assent of the Governor first published in the Kolkata Gazette, Extraordinary, of the 1st August, 2002. An Act to establish and incorporate a health university in the State of West Bengal, to be known as the West Bengal University of Health Sciences, and to provide for matters connected therewith or incidental thereto. Whereas it is expedient, in the public interest, to establish and incorporate a University in the State of West Bengal, to be known as the West Bengal University of Health Sciences, for the purposes of affiliating, teaching and ensuring proper and systematic instruction, training and research in, Modem System of Medicine, Homoeopathic System of Medicine, Ayurvedic System of Medicine, Unani System of Medicine, Nursing Education. Pharmacy Education, Dental Education, Education on Laboratory Technology, Physiotherapy, Speech Therapy and Education on other paramedical courses; And whereas it is considered desirable to establish a specialized autonomous institution with the objects of promoting academic freedom and scholarship for the teachers as well as for the students and to foster and develop an intellectual climate conducive to the pursuit of scholarship and excellence, either independently or jointly with other centres of excellence of higher learning; It is hereby enacted as follows :-

Act number

Act 13 of 2002

Year

2002

Enacted on

01-08-2002

In force from

1 August 2002

Jurisdiction

West Bengal State Act

Subjects

Education, Health And Medicine

Read the full text of West Bengal University Of Health Sciences Act, 2002 section by section on LawLens.

Official source: India Code