Section 6 in The West Bengal Correctional Services Act, 1992
6. Officers and staff of central correctional homes, district correctional homes and special correctional homes.—
(1)The Jailor, Deputy Jailor and Sub-Jailor under the Prisons Act, 1894, shall, in and from the date of commencement of this Act, be designated as the Chief Controller of Correctional Services, Controller of Correctional Services and Assistant Controller of Correctional Services respectively.(2)For every central correctional home, district correctional home and special correctional home, there shall be a Superintendent and such number of Medical Officer, Chief Controller of Correctional Services, Chief Welfare Officer, Welfare Officer and other Officers and staff as the State Government may from time to time appoint. The Superintendent shall be the officer-in-charge of the correctional home and correctional services and shall have control and superintendence of the correctional home and all other officers and staff shall be subordinate to him and shall render due obedience to his orders instructions and directions.(3)The State Government may, for proper administration of any central correctional home, district correctional home or special correctional home, appoint such other officers and staff as it may consider necessary.(4)The qualifications and the method of recruitment of the officers and staff of the correctional homes shall be such as may be prescribed.
