Section 30 in The West Bengal Correctional Services Act, 1992
30. Panel of visitors.—
(1)The State Government shall by notification prepare a panel of such member of official and non-official visitors for each correctional home as it may deem fit. The panel shall include at least one woman as ono-official visitor.(2)During their visit to a correctional home the visitors—(a)may call for any book, paper or other record of the correctional home,(b)may inspect any word, workshop or cell and, in every case of complaint, shall ensure that the rules in force are duly complied with,(c)may examine if the punishments are being properly imposed on the prisoners,(d)shall record their persence and observations in the Visitors’ Book maintained by the correctional home in the prescribed form,(e)shall perform such other functions as may be prescribed.(3)If any visitor is of the opinion that any irregularity noticed by him during any visit should be reported to the Inspector General of Correctional Homes and Correctional Services, he shall make such report together with his comments.(4)The qualifications and the term of office of a non-official visitor and the allowances payable to him for attending meetings, if any, shall be such as may be prescribed.
