Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(3) in The West Bengal Correctional Services Act, 1992

(3)The Superintendent of district correctional homes and special correctional homes shall, in consultation with the Senior Medical Officers of the correctional homes and subject to confirmation by the Inspector General of Correctional Services, appoint the medical subordinates.