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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3) in The West Bengal Correctional Services Act, 1992

(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.