Section 59 in The West Bengal Correctional Services Act, 1992
59. Special remission to examinees.—
(1)A prisoner, who intends to appear in any examination conducted by any University or other statutory body or recognised institution while serving a sentence, shall be entitled to special remission on each such occasion at the following rates:—(a)for Madhyamik or equivalent examination..............ten days;(b)for Higher Secondary or equivalent examination... twenty days;(c)for any Degree examination................................ thirty days.(1)For the purposes of sub-section (1), the Superintendent of a correctional home shall, with the approval of the Inspector General of Correctional Services, decide where a particular examination is equivalent to Madhyamik, Higher Secondary or Degree examination.
