Section 84 in The West Bengal Correctional Services Act, 1992
84. Amalgamation of service on probation and after-care services.—
(1)On and from the date of coming into force of this Act, the service on probation under the Probation of Offenders Act, 1958 (20 of 1958) shall, for the purpose of securing inter-connection between services, be amalgamated with the after-care service under this Act in such manner as may be prescribed.(2)The State Government shall, for the purpose of impressing upon the public that by virtue of imprisonment for an offence under any law for the time being in force a person is not to be treated as a social outcaste, take such measures as may be prescribed.(3)Notwithstanding anything to the contrary contained in the Probation of Offenders Act, 1958, any person appointed to be a Probation Officer by the State Government prior to the date of commencement of this Act or any person so appointed on or after the said date shall be re-designated as Probation-cum-After-Care Officer, and the duties and functions of such officer shall include the conduct of after-care services under this Act.
