Section 103(2) in The West Bengal Correctional Services Act, 1992
(2)The training referred to in sub-section (1) shall be compulsory for all categories of employees of correctional homes. The State Government shall by notification specify a date from which such training shall be imparted, and arrange for training of the employees of correctional homes in relevant courses in suitable batches so that all the employees are trained within such period as may be prescribed.
