Section 31C in The Prisoners (West Bengal Amendment) Act, 1955.
31C. Power to make rules. - (1) The State Government may make rules for carrying out the purposes of this Part.
(2)In particular and without prejudice to the generality of the foregoing provision such rules may provide for -(a)the procedure to be followed in respect of the proceedings for the release of prisoners under section 31A;(b)the conditions of release of prisoners under section 31A including conditions for supervision during the period of such release;(c)travelling allowances for prisoners during the period of release under section 31 A; and(d)restrictions on the movements of prisoners during the period of release under section 31A.".
