Section 61(2) in The West Bengal Correctional Services Act, 1992
(2)A prisoner shall also be released on receipt by the Superintendent of any order of release made by any competent court, or any order of premature release made by the State Government, on consideration of such matters as may be prescribed, in the following cases:—(i)when a convicted prisoner, other than a prisoner referred to in sub-section (4), has undergone continuous imprisonment in the correctional home for a period of 14 years including the period of release on parole and the period of remission earned or granted to him.(ii)when a convicted prisoner is in danger on account of sickness or is suffering from complete blindness or infirmity caused by old age or leprosy or tuberculosis;(iii)when the Superintendent recommends to the State Government the early release of such reformed prisoner on completion of a part of the period of imprisonment as shall not cause any danger to the community;(iv)when the provisions of clause (i) or clause (ii) or clause (iii) do not apply to a prisoner who is about to complete a period of 20 years of continuous detention including the period of release on parole and the period of remission, if any, earned or granted to him, and has to his credit a satisfactory record during the last 3 years of detention.
