Section 89 in The West Bengal Correctional Services Act, 1992
89. Selection Board.—
(1)There shall be constituted for each district a Selection Board consisting of the following members for selection of prisoners to be accommodated in different types of correctional homes:—(a)Inspector General of Correctional Services or his nominee not below the rank of Additional Inspector General of Correction Services — President(b)District Magistrate or his nominee — Member(c)Deputy Inspector General of Correctional Services — Member(d)Each of the Superintendents of central correctional homes — Member(e)Commissioner of Police, Calcutta or his nominee — Member(f)Superintendent of Police or his nominee — Member(2)The Selection Board constituted under sub-section (1) shall examine such prisoners for the purpose of selection for accommodation in different type of correctional homes and in such manner as may be prescribed.(3)Notwithstanding anything contained elsewhere in this Act a prisoner,—(a)who is not a resident of West Bengal, or(b)who is aged less than twenty-five years or more than sixty years, or(c)who has been stamped as a confirmed criminal by a court-martial, shall not be considered by the Selection Board for accommodation in any type of open correctional home.(4)A prisoner selected by the Selection Board for accommodation in any type of correctional home shall, during transit, from a correctional home to an open correctional home, be sent under proper police escort but shall not be handcuffed.
