(1)There shall ordinarily be six non-official visitors for each jail in the State.(2)The composition of the six non-official visitors for each jail shall be as follows:(a)Three Members of the Legislative Assembly of the State of which one should be a women;(b)A nominee of the State Commission for Women;(c)Two social workers of the District/Sub-Division of whom one shall be a woman.(3)No person shall be appointed as a non-official visitor unless he or she is willing to serve as such visitor.
