Section 86 in The West Bengal Correctional Services Act, 1992
86. Rehabilitation assistance for indigent and disable persons.—
Without prejudice to the generality of the provisions of section 85, the following categories of released prisoners shall be entitled to rehabilitation assistance:—(a)released prisoners who have attained the age of sixty years;(b)released prisoners who are infirm and have been suffering from permanent physical disability;(c)released prisoners who lost their employment by virtue of imprisonment;(d)released prisoners who, during their imprisonment, showed efficiency in any sort of work or handicraft or art and aesthetics or attained praiseworthy educational qualifications;(e)unemployed released prisoners, aged not above thirty years, who have passed the Madhyamik or its equivalent examination.
