Section 5 in The West Bengal Correctional Services Act, 1992
5. Chief Officer and other Officers of correctional services.—
(1)The Inspector General of Prisons, Additional Inspector General of Prisons and Deputy Inspector General of Prisons under the Prisons Act, 1894 (9 of 1894), shall, on and from the date of commencement of this Act, be designated as the Inspector General of Correctional Services, Additional Inspector General of Correctional Services and Deputy Inspector General of Correctional Services respectively.(2)The Inspector General of Correctional Services shall be the Chief officer of correctional homes and correctional services and the control and superintendence of correctional services shall vest in him.(3)The State Government may appoint such number of Additional Inspector General of Correctional Services and Deputy Inspector General of Correctional Homes and Correctional Services to assist the Inspector General of Correctional Services at the State Government may consider necessary.(4)All officers of the below the rank of Additional Inspector General of Correctional Services, appointed under the provisions of this Act, shall be deemed to be subordinate to the Inspector General of Correctional Services, and shall be bound to obey his orders, directions and instructions.
