Section 11 in The Bengal Criminal Law Amendment Act, 1930
11. Visiting Committees
(1)The State Government shall by order in writing, appoint such persons as it thinks fit to constitute Visiting Committees for the purposes of this Act, and shall be rules prescribe the functions which these committees shall exercise.(2)Such rules shall provide for periodical visits to persons under restraint by reason of an order made under sub-section (1) of section 2.(3)No person in respect of whom any such order has been made requiring him to notify his residence or change or residence or to report himself to the police or to abstain from any specified act, shall be deemed to be under restraint for the purpose of sub-section (2).
