Section 5 in West Bengal Prisoners' Welfare Fund Rules, 2008
5. Procedure for contribution to the Fund.
- Any person or organization including corporate houses intending to contribute to the Fund may apply to the Inspector General of Correctional Services, as Chairperson of the Central Executive Committee, in writing. The Chairperson shall obtain written clearance from the State Government and approve of the contribution. The contribution shall be made through account payee cheque / draft in the name of the West Bengal Prisoners' Welfare Fund provided that for contribution from the State Government, Central Government, State Government Undertakings and Central Government Undertakings, no such approval from the State Government shall be required.
