Section 39 in The West Bengal Correctional Services Act, 1992
39. Chief Medical Officer of correctional homes.—
(1)The State Government shall appoint a senior member of the West Bengal Health Service to be the Chief Medical Officer of Correctional Homes. The Chief Medical Officer shall be an officer of the Prisons Directorate directly under the Inspector General of Correctional Services and shall be superior to all Medical Officers appointed in correctional homes.(2)The Chief Medical Officer shall supervise and inspect the performances of the Medical Officers and shall periodically visit the correctional homes and check the measures taken by the Medical Officers in regard to medical care of the prisoners including allotment of special diets to them. The Chief Medical Officer may, if he thinks fit so to do, cancel or modify any measure taken or allotment of diet make by the Medical Officer of any correctional home.(3)If the Superintendent is of opinion that any of the measures taken by the Medical Officer should be checked and verified by the Chief Medical Officer, he may request the Chief Medical Officer to do so and thereupon the Chief Medical Officer shall check and verify such measure as he deems fit.
