Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of West Bengal - Section

Section 10 in The West Bengal Correctional Services Act, 1992

10. Discipline of Officers.—

(1)For each central correctional home, there shall be a Chief Discipline Officer and such number of Discipline Officer, who shall be subordinate to the Chief Discipline Officer, as the State Government may appoint.
(2)The Chief Discipline Officer shall have the same rank and status as that of the Chief Controller of Correctional Services and the Discipline Officer shall have the same rank and status as that of the Controller of Correctional Services. The qualifications and terms and conditions of service of the Chief Discipline Officer and the Discipline Officer shall be such as may be prescribed.
(3)The Chief Discipline Officer shall supervise the performance of the Discipline Officer. It shall be the duty of the Chief Discipline Officer and the Discipline Officer—
(a)to go on round inside the correctional home to ensure proper and effective watch by the warders and observance of rules by the prisoners and to take measures against slackening of security and discipline at the gate of the correctional home;
(b)to assist the Chief Controller of Correctional Services in the maintenance of security and discipline in the correctional home, specially in between gates;
(c)to receive prisoners from Courts, other correctional homes and places of detention with requisite writs, warrants or orders along with the prisoner’s personal cash and other properties and to pass the prisoners;
(d)to supervise the work of the gate keepers;
(e)to prevent smuggling of any prohibited or unauthorised article in the correctional home;
(f)to check with reference to challans and gate passes of articles coming into or passing out of the correctional home and keep accounts thereof in the gate register of articles to be maintained for the purpose;
(g)to search all prisoners passing into or out of, or coming into or going out of, the gate of the correctional home;
(h)to receive officials and non-official visitors with due respect at the gate;
(i)to attend the weekly inspection by the Superintendent and the ceremonial parades;
(j)to perform such other duties as the Superintendent may allot from time to time.
(4)In addition to the duties as aforesaid, the Chief Discipline Officer may search head warders, warders and other subordinate staff of the correctional home and all persons going into, or coming out of, the correctional home. The Chief Discipline Officer shall not search any non-official visitor without special order of the Superintendent. If the Chief Discipline Officer has reasons to believe that any person exempted from search is carrying any prohibited or unauthorised article, he may stop such person between the gates and refer the matter to the Superintendent and shall act according to his direction.