Section 44(5) in The West Bengal Correctional Services Act, 1992
(5)Before the removal of a prisoner or person from a district correctional home or subsidiary correctional home under sub-section (4), the Superintendent shall move through trunk call the Inspector General of Correctional Services for orders and thereupon the Inspector General of Correctional Services shall, after consultation with the Chief Medical Officer, give orders for such removal through trunk call and, in all such cases, substance of the messages shall be recorded in relevant registers at both ends.
