Section 98(1) in The West Bengal Correctional Services Act, 1992
(1)There shall be constituted in every correctional home (including an open correctional home) a prisoners’ panchayat with the members from amongst the prisoners, excluding the political prisoners and detenus detained in the correctional home:Provided that no prisoner having previous conviction for any offence under Chapter VII of the Indian Penal Code, (45 of 1860) or any offence involving moral turpitude or illicit manufacturing of, or trade in, any intoxicating substance or adulterated food, drink or medicine, or for any economic offence, shall be included in the Prisoners Panchayat.
