Section 103 in The West Bengal Correctional Services Act, 1992
103. Training Institution for employees of correctional homes.—
(1)The State Government shall set up an institution to be called the Institution for Training of Employees of Correctional Homes in West Bengal. The training institution as aforesaid shall provide different courses for different categories of employees. The duration and syllabus of, and other matters incidental to, such training shall be such as may be prescribed.(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.(3)Every person employed in a correctional home shall, after the commencement of this Act, be on probation for such period as may be prescribed, and shall undergo the relevant training course satisfactory during the period of probation, failing which his services under the correctional home shall be terminated.
