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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1) in West Bengal Prisoners' Welfare Fund Rules, 2008

(1)For the Management, control and superintendence of the Fund there shall be constituted a Central Executive Committee comprising of the following members:
(a)Inspector General of Correctional Service - Chairperson
(b)Two representatives of the Department of Jails. Government of West Bengal to be nominated by the Departmental Secretary - Members
(c)An Officer from the Audit 8 Accounts Service to be nominated by the Finance Department, Government of West Bengal - Member
(d)An Additional Inspector General of Correctional Services, West Bengal to be nominated by the IGCS- Member
(e)A Deputy Inspector General of Correctional Services, West Bengal to be nominated by the IGCS - Member-Secretary
(f)Superintendents of all the Central Correctional Homes of the State and Presidency Correctional Home - Member
(g)Superintendent of one of the Women Correctional Homes to be nominated by the IGCS - Member
(h)One representative each from 2 renowned Non Government Organizations working in the correctional homes In the state to be nominated by the State Government - Member