Section 29(1) in The West Bengal Correctional Services Act, 1992
(1)The State Government shall by notification constitute a District Advisory Board for Correctional Services for each district (hereinafter referred to as the District Advisory Board) with the following members:—(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;(b)non-official members(vii)one serving or retired Headmaster of a Higher Secondary School nominated by the State Government;(viii)five members of the West Bengal Legislative Assembly from the district, nominated by the State Government, of whom one shall be a woman and one shall belong to the Opposition in the West Bengal Legislative Assembly;(ix)two social workers of the district, of whom one shall be a male and the other shall be a female, nominated by the State Government.
