Section 95 in The West Bengal Correctional Services Act, 1992
95. Review.—
The case of every prisoner accommodated in an open correctional home shall reviewed once a month by the Superintendent who shall analyse the problems of the prisoner in detail. If the Superintendent is of opinion that any such prisoner is unfit for being accommodated in the correctional home on grounds of misconduct or unsatisfactory work or for any other cause, he shall, with the approval of the Inspector General of Correctional Services, transfer such prisoner to such correctional home as the Inspector General of Correctional Services may specify.
