Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 96 in The West Bengal Correctional Services Act, 1992

96. Inspection.—

The Inspector General of Correctional Services or the Additional Inspector General of Correctional Services shall inspect every open correctional home once in every six months. The Deputy Inspector General of Correctional Services shall inspect every open correctional home once in every six months. The Deputy Inspector General of Correctional Services shall inspect every open correctional home once in every three months and submit a report to the Inspector General of Correctional Services.