Section 87(2) in The West Bengal Correctional Services Act, 1992
(2)The State Government shall appoint a person, who has dedication to care and rehabilitation services, as the Chairman of the advisory committee and the Additional Inspector General of Correctional Homes and Correctional Services shall be its Member-Secretary. The half of the remaining members shall be nominated by the Home (Jails) Department, Relief and Welfare Department and Commerce and Industries Department and the remaining members shall be nominated by the State Government from amongst the persons engaged in humanitarian and social services.
