Section 88 in The West Bengal Correctional Services Act, 1992
88. Establishment of open correctional homes.—
(1)The State Government shall establish one or more open correctional home with a view to grant more freedom to prisoners so as to avail themselves to adapt to community life after release from the correctional home, and the other provisions of this Act, not inconsistent with the provisions of this chapter, shall apply to such open correctional homes.(2)The open correctional homes established under sub-section (1), shall be classified as ‘A’ type, ‘B’ type and ‘C’ type correctional homes in accordance with the provisions of sub-section (3).(3)The classification of open correctional homes as A’ type, ‘B’ type or ‘C’ type, and their operation, shall be such as may be notified by the State Government.(4)Every prisoner accommodated in an open correctional home shall be entitled to remission as admissible under sections 58 and 59.(5)The Superintendent may allow such visitors to an open correctional home for the purpose of learning the process of rehabilitation of convicted prisoners as may be prescribed.(6)Any police-officer of or above the rank of Sub-Inspector of Police in the Criminal Investigation Department may visit any open correctional have to keep track of the prisoners after their release from the open correctional home and to protect them from the hardened criminals outside.
