Section 98(4) in The West Bengal Correctional Services Act, 1992
(4)The female prisoners shall have a separate Panchayat, if the number of such prisoners is ten or more. Where the number of female prisoners in a correctional home is less than ten, the Superintendent shall nominate not more than two female prisoners as their representatives who shall discharge the functions of the Prisoners’ Panchayat under sub-section (2).
