Section 89(1) in The West Bengal Correctional Services Act, 1992
(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
