Section 65(1) in The West Bengal Correctional Services Act, 1992
(1)The Inspector General of Correctional Homes and Correctional Services may transfer an ex military person or other person convicted by a civil Court and confined in a correctional home to a correctional home in the State of his origin with the prior consent of the Inspector General of Prisons of that State to enable such person to be as nearer to his home as possible so that such person may have more congenial atmosphere as respects food, climate, association, reformative treatment, interviews and visits of relatives and friends. If such person does not wish to be transferred to the State of his origin for reasons to be recorded by him in writing, the Inspector General of Correctional Services may consider such reasons and pass such orders as he deems fit.
