Section 8 in The West Bengal Correctional Services Act, 1992
8. Chief Controller of Correctional Services.—
(1)The Chief Controller of Correctional Services shall, subject to the control and supervision of the Superintendent, be in charge of the correctional home and shall be the custodian of the prisoners and the properties of the prisoners and the correctional home.(2)The Chief Controller of Correctional Services shall—(i)give, on the death of a prisoner in a correctional home, immediate report of such death to the Superintendent and the Medical Officer of the correctional home, narrating in brief the circumstances under which the prisoner died;(ii)be responsible for the safe-custody of the records of the condemned warrants and all other documents and the money and other articles taken from the prisoners;(iii)perform such other duties and discharge such other functions as may be prescribed; and(iv)not, without previous permission of the Inspector General of Prisons and Director of Correctional Services, be concerned with any other employment.(3)The Chief Controller of Correctional Services shall be provided with residential quarters adjacent to the correctional home and he shall not, without previous permission in writing obtained from the Superintendent, leave his quarters for any private business or reside elsewhere. If, for any unavoidable reasons, the Chief Controller of Correctional Services is required to leave his quarters temporarily without previous permission of the Superintendent, he shall, before leaving his quarters place an officer immediately subordinate to him in charge of the correctional home during his absence. The Chief Controller of Correctional Services shall, immediately on his return, inform the superintendent giving the details of the hour at which he left his quarters and the hour at which he returned to the quarters and the circumstances under which he was compelled to leave his quarters without previous permission of the Superintendent.
