Section 90(1) in The West Bengal Correctional Services Act, 1992
(1)Without prejudice to the provisions of section 62, a prisoner accommodated in an open correctional home may, with the prior approval of the Inspector General of Correctional Services, be granted leave on parole for a period not exceeding fifteen days at a time and not more than twice a year to enable him to meet his family and the officer-in-charge of the police-station having jurisdiction over the residence of the family of the prisoner shall be informed of the name, address and period of leave on parole of the prisoner.
