Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2) in The West Bengal Correctional Services Act, 1992

(2)The Chief Medical Officer shall supervise and inspect the performances of the Medical Officers and shall periodically visit the correctional homes and check the measures taken by the Medical Officers in regard to medical care of the prisoners including allotment of special diets to them. The Chief Medical Officer may, if he thinks fit so to do, cancel or modify any measure taken or allotment of diet make by the Medical Officer of any correctional home.