Section 28(3) in The West Bengal Correctional Services Act, 1992
(3)The State Advisory Board shall advise the State Government—(a)on the matters concerning prevention, control and treatment of delinquency and crime;(b)on the devising of ways and means for establishing greater co-ordination between the Departments of—(i)Home (excluding Jails Branch),(ii)Home (Jails),(iii)Judical,(iv)Social Welfare,(v)Education, and(vi)Health and Family Welfare, of the State Government;(c)on the measures for eradication of vices of corruption, smuggling, sexual depravity, and ill-treatment of prisoners (including extraction of money from the prisoners’ relatives);(d)on the tackling of disturbances and riots in correctional homes, escape from correctional homes, concerted actions like strike or hunger-strike by prisoners or members of the staff and other emergent situation;(e)on any other matter of public interst.
