Section 8(2) in The West Bengal Correctional Services Act, 1992
(2)The Chief Controller of Correctional Services shall—(i)give, on the death of a prisoner in a correctional home, immediate report of such death to the Superintendent and the Medical Officer of the correctional home, narrating in brief the circumstances under which the prisoner died;(ii)be responsible for the safe-custody of the records of the condemned warrants and all other documents and the money and other articles taken from the prisoners;(iii)perform such other duties and discharge such other functions as may be prescribed; and(iv)not, without previous permission of the Inspector General of Prisons and Director of Correctional Services, be concerned with any other employment.
