Section 11 in The West Bengal Correctional Services Act, 1992
11. Chief Welfare Officer and Welfare Officer of correctional home.—
(1)The State Government may, for each of the central correctional home, district correctional home and special correctional home, appoint such number of Chief Welfare Officers and Welfare Officers as it may consider necessary. The Chief Welfare Officer shall have the rank and status of the Superintendent of a district correctional home and the Welfare Officer shall have the rank and status of the Chief Controller of Correctional Services. The qualifications and the terms and conditions of service of the Chief Welfare Officers and the Welfare Officers shall be such as may be prescribed.(2)It shall be the duty of the Welfare Officer—(a)to look after the correctional services and to see that the prisoners are not deprived of the amenities and privileges under this Act or under any other law for the time being in force;(b)to organise and develop recreational, educational and cultural activities (including sports, games, physical culture and the like) amongst the prisoners;(c)to give incentive to literary and artistic pursuits to the prisoners;(d)to make efforts for betterment of educational, moral, cultural and vocational equipments of the prisoners;(e)to perform such other duties as may be prescribed.
