Section 84(3) in The West Bengal Correctional Services Act, 1992
(3)Notwithstanding anything to the contrary contained in the Probation of Offenders Act, 1958, any person appointed to be a Probation Officer by the State Government prior to the date of commencement of this Act or any person so appointed on or after the said date shall be re-designated as Probation-cum-After-Care Officer, and the duties and functions of such officer shall include the conduct of after-care services under this Act.
