Section 47 in The West Bengal Correctional Services Act, 1992
47. Service of specialists.—
(1)If the Medical Officer is of opinion that a specialist should be engaged for proper treatment of a sick prisoner, he shall report to the Superintendent accordingly and the Superintendent shall refer the matter to the Inspector General of Correctional Services who shall, after consulting the Chief Medical Officer, take necessary steps for making the services of such specialist available for the treatment of the prisoner.(2)The State Government may, if it thinks fit, prepare a panel of specialists for treatment of different kinds of ailments in correctional homes on the requisition of the Inspector General of Correctional Services.
