20. State Advisory Board on Correctional Administration.
- The State Government shall constitute a State Advisory Board on Correctional Administration with the following objectives : -(a)to advise regarding well-being and welfare of all inmates of the prisons;(b)to advise regarding correctional treatment and guidance of the convicted inmates with a view to their rehabilitation as law-abiding, responsible and useful members of the society;(c)to suggest ways of improving the levels of coordination between Administration of Justice, Police Administration and Prison Administration;(d)to suggest measures for creating social consciousness for the rehabilitation of offenders.
