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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(1)(a) in The West Bengal Correctional Services Act, 1992

(a)The State Government shall set up in every central correctional home a separate ward or wing for custody and care of criminal lunatics. Such ward or wing shall be placed under the charge of a qualified psychiatrist who shall be a whole time officer of the central correctional home and shall be under the direct control of the Chief Medical Officer of Correctional Homes. The State Government may appoint such number of psychiatrists in a central correctional home as may be necessary. Where there are two or more psychiatrists in a central correctional home, the senior most psychiatrist shall be designated as the Chief Psychiatrist and the other psychiatrist or psychiatrists shall be sub-ordinate to the Chief Psychiatrist.