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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(4) in The West Bengal Correctional Services Act, 1992

(4)The State Advisory Board shall hold at least four meetings in a year. In the case of outbreak of serious disturbance anywhere in the State, the Member-Secretary shall convene special meetings of the State Advisory Board and apprise the members of the details of the situation. The minutes of the proceedings of the meetings shall be recorded in the minute book.