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 49] [Entire Act]

State of West Bengal - Subsection

Section 49(2) in The West Bengal Correctional Services Act, 1992

(2)The State Government may appoint one or more physical instructors to look after the recreational facilities referred to in clause (c) of the sub-section (1). The recreational facilities referred to in clauses (a), (b) and (d) shall be looked after by the Welfare Officer.