- The State Government shall, by notification in the Official Gazette, constitute a Board of Visitors, for each prison, in the case of prisons in district headquarters consisting of the District Magistrate as Chairman, the Chief Judicial Magistrate and four non-official members and in the case of prisons at sub-divisional headquarters consisting of the Sub-divisional Officer as Chairman, the Sub-divisional Judicial Magistrate and two non-official members, in the manner and procedure as may be prescribed.
