Section 66 in The West Bengal Correctional Services Act, 1992
66. Correctional homes for female prisoners.—
(1)The State Government shall establish such number of correctional homes for female prisoners as it may consider necessary. Pending the establishment of correctional homes for female prisoners, both male and female prisoners shall be confined in the same correctional home:Provided that the female prisoners shall be accommodated in the female ward of a correctional home till they are transferred to a correctional home for female prisoners as and when established.(2)A correctional home for female prisoners shall have the status of a district correctional home and shall be of the type of a work centre. Medical Officers, pharmacists, trainers, matrons and other staff of such correctional home shall be females:Provided that male security staff may be employed for duties outside such correctional home and inside the office thereof.
