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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(2) in The West Bengal Correctional Services Act, 1992

(2)The State Government shall appoint one of the non-official members to be the Chairman of the State Advisory Board. The Inspector General of Correctional Services shall be the ex officio Member-Secretary of the State Advisory Board.