Section 29(4) in The West Bengal Correctional Services Act, 1992
(4)The District Advisory Board shall hold at least six meetings in a year. In the case of outbreak of serious disturbances in any corrections home or elsewhere within the district, the Member-Secretary shall convene special meetings of the District Advisory Board and shall apprise the members of the details of the situation. The minutes of the proceedings of the meetings shall be recorded in the minute book.
