Section 57(1) in Delhi Prison Act, 2000

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NCT Delhi - Subsection

Section 57(1) in Delhi Prison Act, 2000

(1)For the purpose of receiving grievances from the prisoners and for the redressal of any such grievance, a Grievance Redressal Committee may be appointed for each prison with the following, namely:

(a)	Superintendent	Chairman
(b)	Deputy Superintendent	Member
(c)	Medical Officer	Member
(d)	Welfare Officer	Member

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NCT Delhi - Subsection

Section 57(1) in Delhi Prison Act, 2000