Section 12 in The West Bengal Correctional Services Act, 1992
12. Assistant Controller of Correctional Services.—
For each subsidiary correctional home, there shall be appointed an Assistant Controller of Correctional Services who shall act as the Chief Officer of administration of the correctional home, subject to the control and superintendence of the Superintendent of the correctional home, and the provisions of sub-rules (2) and (3) of the rule 8 shall, mutatis mutandis, apply to the Assistant Controller of Correctional Services.
