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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Sikkim - Subsection

Section 61(1) in The Sikkim Prisons Act, 2007

(1)The State Government shall, by notification, constitute a Board of Visitors at District Level and also State Advisory Board comprising of Official and Non-Official members to monitor correctional work in prison, suggesting new avenues leading to the improvement in the correctional work, going into individual or collective grievances of prisoners and providing redressal in consultation with the prison authorities.