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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(1)(b) in The West Bengal Correctional Services Act, 1992

(b)non-official members
(ix)five members of the West Bengal Legislative Assembly, nominated by the State Government, of whom, one shall be a woman and at least one shall belong to the Opposition in the West Bengal Legislative Assembly;
(x)two members of Parliament elected from West Bengal to be nominated by the State Government;
(xi)four persons considered to be persons of public importance in West Bengal or persons taking interest in social reform, nominated by the State Government, of whom one shall be a woman.