Section 28(1) in The West Bengal Correctional Services Act, 1992
(1)The State Government shall by notification constitute a State Advisory Board for Correctional Services (hereinafter referred to as the State Advisory Board) with the following members:—(a)ex officio members(i)the Secretary, Home (Jails) Department, Government of West Bengal, or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(ii)the Inspector General of Correctional Services;(iii)the Secretary, Judicial Department, Government of West Bengal, or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(iv)the Deputy Inspector General of Police, Special Cell, Criminal Investigation Department;(v)the Deputy Director of Social Education, Government of West Bengal;(vi)the Head of the Department of Experimental Psychology, University of Calcutta;(vii)the Headmaster, Borstal School, Berhampore;(viii)the Superintendent, correctional Home for Women, if any;(b)non-official members(ix)five members of the West Bengal Legislative Assembly, nominated by the State Government, of whom, one shall be a woman and at least one shall belong to the Opposition in the West Bengal Legislative Assembly;(x)two members of Parliament elected from West Bengal to be nominated by the State Government;(xi)four persons considered to be persons of public importance in West Bengal or persons taking interest in social reform, nominated by the State Government, of whom one shall be a woman.
