13A. [ Board of Visitors. [Section 13A first Inserted by Presidents' Act 23 of 1968 and thereafter the same Substituted by W. B. Act 5 of 1970.]
(1)For every receiving centre and every vagrants' home, the State Government shall establish a Board of Visitors, constituted in such manner and consisting of such number of members as may be prescribed.(2)A Board of Visitors may visit the receiving centre or the vagrants' home for which it is established and record its comments on any matter it may think fit pertaining to the working of the receiving centre or the vagrants' home for the consideration of the officer-in-charge of the receiving centre or the Manager of the vagrants' home and for this purpose, any member of the Board of Visitors shall have the right to visit such receiving centre or vagrants' home at any time between the hours of sunrise and sunset.(3)Copies of comments recorded by a Board of Visitors under sub-section (2) shall, as soon as may be after they are recorded, be forwarded by the officer-in-charge of the receiving centre or the Manager of the vagrants' home, as the case may be, to the Board.]
