Section 40(1) in The West Bengal Correctional Services Act, 1992
(1)In each correctional home (other than a subsidiary correctional home) there shall be a Medical Officer. The Medical Officers for the central correctional homes shall be appointed by the State Government and the Medical Officers of the district correctional homes and special correctional homes shall be appointed by the Inspector General of Correctional Services in consultation with the Chief Medical Officer. The number of Medical Officers shall be such may be determined by the State Government in consideration of the number of prisoners in a corectional home. Where there are more than one Medical Officer, the Medical Officer in charge of medical administration shall be designated as the Senior Medical Officer and the other Medical Officers shall be subordinate to him and shall be designated as Junior Medical Officers.
