Section 11(2) in The West Bengal Correctional Services Act, 1992
(2)It shall be the duty of the Welfare Officer—(a)to look after the correctional services and to see that the prisoners are not deprived of the amenities and privileges under this Act or under any other law for the time being in force;(b)to organise and develop recreational, educational and cultural activities (including sports, games, physical culture and the like) amongst the prisoners;(c)to give incentive to literary and artistic pursuits to the prisoners;(d)to make efforts for betterment of educational, moral, cultural and vocational equipments of the prisoners;(e)to perform such other duties as may be prescribed.
