Section 5(1) in The West Bengal Correctional Services Act, 1992
(1)The Inspector General of Prisons, Additional Inspector General of Prisons and Deputy Inspector General of Prisons under the Prisons Act, 1894 (9 of 1894), shall, on and from the date of commencement of this Act, be designated as the Inspector General of Correctional Services, Additional Inspector General of Correctional Services and Deputy Inspector General of Correctional Services respectively.
