Section 29(1)(a) in The West Bengal Correctional Services Act, 1992

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

(a)ex officio members

(i)the District and Sessions Judge;

(ii)the Superintendent of the district correctional home;

(iii)the District Medical Officer of Health;

(iv)the District Probation Officer;

(v)the Chief Medical Officer of Health of the district;

(vi)the Chief Judicial Magistrate of the district;

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