Section 4 in The West Bengal Correctional Services Act, 1992
4. Functions of correctional homes.—
The functions of a correctional home shall be—(a)to keep in custody the prisoners committed to it under any writ, warrant or an order of any court or other competent authority and to implement the order or sentences in respect of the prisoners passed by any court or other competent authority;(b)to give correctional treatment to the prisoners in custody so as to efface from their mind the evil influence of antisocial ways of life and rehabilitate them in the society as good and useful citizens;(c)to adopt measures whereby a prisoner confined therein may not fall prey to the depriving mental attitude which may make him believe that he is lost to the society and it is his fate to pass the rest of his life as a socialoutcast;(d)to adopt measures calculated to rouse in the mind of a prisoner a healthy social sense and a sense of abhorrence against the anti-social ways of life and an impulse for returning to normal social life as a good and useful citizen;(e)to provide the prisoners with food, clothing, accommodation and other necessaries of life and adequate medical treatment and care in case of sickness;(f)to adopt measures—(i)to put the prisoners sentenced to rigorous imprisonment to labour in the manner prescribed;(ii)to put the prisoners to vocation-oriented labour so that after release they may find themselves equipped with bread-earning vocations;(iii)to provide for usual maintenance services such as cooking of food, washing of clothings, and sanitary services on roster basis enabling the maximum number of prisoners to get an opportunity of learning bread earning avocation;(g)to take measures for mental and moral uplift of the prisoners and to provide them with educational and other facilities for upgrading their qualities, character and mental attitude;(h)to take measures for its security and the security of the prisoners with due safeguard to ensure that it does not become a place of horror instead of being an institution for correction;(i)to adopt measures to ensure effective after-care service of the released prisoners;(j)to enforce displine among its officers and other employees and the prisoners in accordance with the provisions of this Act and the rules made thereunder;(k)to provide such other facilities and amenities to the prisoners as the State Government may prescribe.
