Section 28(5) in The West Bengal Correctional Services Act, 1992
(5)The members of the State Advosory Board shall have right to visit any correctional home and talk to or interrogate any prisoner. The officers of the correctional home concerned shall furnish any information as may be required by any member of the State Advisory Board during such visit. If any prioner desires to speak privately to any member of the State Advisory during his visit so that no official may hear him, the Superintendent of the correctional home shall allow him such facility and the prisoner shall not be subjected to any rigor or victimization even if the prisoner gives any information which transpires to be incorrect.
