Section 29(3) in The West Bengal Correctional Services Act, 1992
(3)The District Advisory Board shall advise the District Magistrate—(a)on the matters concerning prevention, control and treatment of delinquency and crime within the district;(b)on the devising of ways and means for establishing greater co-ordination between the different offices of Government within the district;(c)on the measures for eradication of vices of corruption, smuggling, sexual depravity, and ill treatment of prisoners (including extraction of money from the prisoners’ relatives);(d)on the tackling of disturbances and riots in the correctional homes in the district, escape of prisoners from the correctional homes, concerted actions like strike or hunger-strike by prisoners or members of the staff and other emergent situation;(e)on any other matter of public interest.
