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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of West Bengal - Subsection

Section 64(3)(a) in The West Bengal Correctional Services Act, 1992

(a)Subject to the provisions of this Act and the rules made thereunder, the Superintendent of a district correctional home shall have the power—
(i)to transfer a prisoner from a district correctional home to the central correctional home on grounds of overcrowding;
(ii)to transfer a prisoner, sentenced to rigorous imprisonment for any period exceeding three years, from the district correctional home to the central correctional home;
(iii)to transfer a female prisoner, whether convicted or undertrial, to the central correctional home if there is no other female prisoner in the district correctional home;
(iv)to transfer a criminal lunatic or non-criminal lunatic to the central correctional home or, if there is any standing order of the Inspector General of Correctional Services requiring lunatics to be kept in custody in a particular correctional home, to that correctional home, provided no order for his transfer to any lunatic asylum or mental asylum or mental hospital is received during the period of one month from the date of admission of the lunatic into the correctional home.