Section 31 in The West Bengal Correctional Services Act, 1992
31. Visit to correctional homes by Members of Parliament and Members of West Bengal Legislative Assembly.—
Notwithstanding anything contained in section 30,—(i)the Members of Parliament from West Bengal shall have the right to visit any correctional home within the State after giving twenty-four hours’ notice to the Superintendent of the correctional home;(ii)the Members of the West Bengal Legislative Assembly from a district shall have the right to visit the district correctional home and the central correctional home or any other correction home situated within the district after giving twelve hours’ notice to the Superintendent of the concerned correctional home:Provided that a Member of Parliament or a Member of the West Bengal Legislative Assembly shall not visit a correctional home earlier than 11 a.m. or later than 4 p.m. on any day.
