Section 98(2) in The West Bengal Correctional Services Act, 1992
(2)The Prisoners’ Panchayat shall—(a)foster co-operation of the prisoners with the administrative authority of the correctional home and a spirit of friendliness amongst the prisoners of different correctional homes as well as a disciplined life amongst the prisoners;(b)look after the cooking of prisoners’ food, suggest menu for the break-fast, and mid-day meal, consistent with the prescribed diet tables and price ceiling;(c)look after, and render aid in, the various sorts of cultural and recreational activities;(d)look after the sanitary and hygienic condition inside the correctional home as well as the privileges and amenities admissible to the prisoners under this Act or the rules made thereunder;(e)perform such other functions as may be prescribed.
