(2)The committee for central jail, District jail, Subjail, Special prison, Civil prison shall consist of -(i)District Magistrate of the District - Chairman.(ii)Superintendent of Police of the District - Member.(iii)Superintendent of the concerned jail - Member Secretary:Provided that the District Magistrate and Superintendent of Police may nominate their representative for the Committee. Nominee of the District Magistrate shall be the Chairman.
