Section 3 in The West Bengal Correctional Services Act, 1992
3. Establishment of different categories of correctional home.—
(1)The State Government shall by notification establish the following categories of correctional home:—(a)central correctional home;(b)district correctional home;(c)special correctional home;(d)subsidiary correctional home;(e)correctional home for women;(f)open correctional home.(2)A central correctional home shall affiliate to itself a district correctional home or special correctional home or subsidiary correctional home or correctional home for women in such manner as may be prescribed.(3)The State Government shall by notification determine the number of any category of correctional home and the place at which correctional home shall situate.(4)An open correctional home shall not be surrounded by any boundary wall and shall be used for confinement of such long-termprisoners and on such conditions as may be prescribed, for giving such prisoners more liberty and more opportunity of association with the social life outside a correctional home and facilitating their after-release rehabilitation.
