Section 2(1) in West Bengal Prisoners' Welfare Fund Rules, 2008
(1)In these Rules, unless the context otherwise requires, -(a)"Act" means the West Bengal Correctional Services Act, 1992:(b)"Central Executive Committee" means a committee constituted under sub-rule (1) of rule 7(c)"Circle Executive Committee" means a committee constituted under rule 10;(d)"Correctional Home" means any place used permanently or temporarily under the orders of the state government for detention of persons, whether under-trial or convicted, in accordance with any order for confinement under any law providing for preventive detention or any other law for the time being in force, but does not include a place for the confinement of a person under the custody of the police;(e)"Fund" means the West Bengal Prisoners Welfare Fund constituted under rule 3;(f)"Prisoner" means a person confined in a correctional home under a writ, order or warrant made by a court or authority under any law for the time being in force;(g)"Section" means a section of the Act;(h)"State Government" means the Government of West Bengal in the Department of Jails;
