Section 41 in The West Bengal Correctional Services Act, 1992
41. Medical subordinates.—
(1)Hospital assistants, compounders, pharmacists and other subordinate staff attached to the medical administration shall be called medical subordinates.(2)The Inspector General of Correctional Services shall, in consultation with the Chief Medical Officer, appoint the medical subordinates for the central correctional homes.(3)The Superintendent of district correctional homes and special correctional homes shall, in consultation with the Senior Medical Officers of the correctional homes and subject to confirmation by the Inspector General of Correctional Services, appoint the medical subordinates.
