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(1) in The West Bengal Correctional Services Act, 1992

(1)The State Government shall appoint a senior member of the West Bengal Health Service to be the Chief Medical Officer of Correctional Homes. The Chief Medical Officer shall be an officer of the Prisons Directorate directly under the Inspector General of Correctional Services and shall be superior to all Medical Officers appointed in correctional homes.