Section 87 in The West Bengal Correctional Services Act, 1992
87. Advisory Committee.—
(1)There shall be an advisory committee consisting of twelve members, to be called the West Bengal Advisory Committee for After-Care Services to aid and advise the State Government in the matter of after-care services to, and rehabilitation of, the released prisoners.(2)The State Government shall appoint a person, who has dedication to care and rehabilitation services, as the Chairman of the advisory committee and the Additional Inspector General of Correctional Homes and Correctional Services shall be its Member-Secretary. The half of the remaining members shall be nominated by the Home (Jails) Department, Relief and Welfare Department and Commerce and Industries Department and the remaining members shall be nominated by the State Government from amongst the persons engaged in humanitarian and social services.(3)The advisory committee shall hold at least three meetings a year. Five members shall be a quorum for a meeting of the advisory committee.(4)The advisory committee shall scrutinise the activities of Probation-cum-After-Care Officers and render such guidance as may be necessary.
