Section 7 in West Bengal Prisoners' Welfare Fund Rules, 2008
7. Management, control and superintendence of the Fund.
(1)For the Management, control and superintendence of the Fund there shall be constituted a Central Executive Committee comprising of the following members:(a)Inspector General of Correctional Service - Chairperson(b)Two representatives of the Department of Jails. Government of West Bengal to be nominated by the Departmental Secretary - Members(c)An Officer from the Audit 8 Accounts Service to be nominated by the Finance Department, Government of West Bengal - Member(d)An Additional Inspector General of Correctional Services, West Bengal to be nominated by the IGCS- Member(e)A Deputy Inspector General of Correctional Services, West Bengal to be nominated by the IGCS - Member-Secretary(f)Superintendents of all the Central Correctional Homes of the State and Presidency Correctional Home - Member(g)Superintendent of one of the Women Correctional Homes to be nominated by the IGCS - Member(h)One representative each from 2 renowned Non Government Organizations working in the correctional homes In the state to be nominated by the State Government - Member(2)No expenditure out of the Fund shall be made without express authority of the Chairperson of the Central Executive Committee, i.e., the Inspector General of Correctional Services, West Bengal. The Chairperson shall have the authority to sanction expenditure for individual welfare of the Prisoners or for collective purposes. Any such sanction, however, shall be placed in the meeting of the Central Executive Committee for ratification.(3)A separate Bank account in any branch of the State Bank of India or any other Nationalized Bank shall be opened for management of the Fund. The account shall be jointly operated by the Chairperson and the Member Secretary.(4)At the Circle level, advances shall be given to the Chairpersons of the six Circle Executive Committees.(5)Separate Cash Book shall be maintained for keeping accounts of the Fund and the accounts shall be completely separated from the Government accounts maintained by the Office of the Inspector Genera' of Correctional Services.(6)The accounts of the Fund shall be audited every year by competent Audit Officers of the Government of West Bengal.
