Section 36 in The West Bengal Correctional Services Act, 1992
36. Library.—
(1)In every central correctional home and district correctional home, there shall be established a library for the use of the prisoners of different educational standars for satisfaction of intellectual hunger or development of knowledge, as the case may be. The library shall be equipped with such books, magazines and newspapers and they shall be issued to the prisoners in such manner as may be prescribed.(2)The Superintendent may allow the prisoners to purchase newspapers and magazines from their personal cash or to receive newspapers and magazines supplied by their friends or relatives from outside, provided that no such newspapers or magazines shall contain any matter encouraging unsocial activity or tending to make readers victims of moral depravation.Explanation.—For the purposes of this sub-section, criticism of Government or Governmental measures shall not be deemed to encourage unsocial activity.(3)The State Government shall appoint a Selection Committee consisting of the following persons for selection of books, magazines and newspapers to be purchased by different correctional homes:(i)the Inspector General of Correctional Services — Chairman;(ii)the Joint Secretory to the Government of West Bengal, Home (Jails) Department — Member-Secretary;(iii)the Chief Officer of South 24-Parganas District Library — Member;(iv)two persons conversant with selection of books, to be nominated by the State Government — Members.
