Section 7(2) in West Bengal Prisoners' Welfare Fund Rules, 2008
(2)No expenditure out of the Fund shall be made without express authority of the Chairperson of the Central Executive Committee, i.e., the Inspector General of Correctional Services, West Bengal. The Chairperson shall have the authority to sanction expenditure for individual welfare of the Prisoners or for collective purposes. Any such sanction, however, shall be placed in the meeting of the Central Executive Committee for ratification.
