Section 78(2) in The West Bengal Correctional Services Act, 1992
(2)When a Commission has been issued under sub-section (1) for examination of a prisoner inside of correctional home, the provisions of the Code of Civil Procedure, 1908, or the Code of Criminal Procedure, 1973 (2 of 1974) as the case may be, shall apply in relation to such examination, and the Superintendent shall give the facilities to the Commissioner and the lawyers representing the parties to the cause of action to perform their duties and discharge their functions according to law.
