Section 35 in The West Bengal Correctional Services Act, 1992
35. Educational facilities.—
(1)In every correctional home there shall be adequate facilities for development of educational qualifications and various recreations such as indoor and outdoor games, newspaper reading and cultural activities for the prisoners. The Welfare Officer shall encourage the prisoners for developing their educational qualifications.(2)If a prisoner, who was prosecuting studies before his imprisonment, expresses his intention to continue his studies and appear in any examination of any University or similar institution, he shall be given due facilities for receiving books and writing materials supplied by his friends or relatives from outside and for purchasing books and such materials out of his personal cash kept in the custody of the correctional home.(3)If a prisoner, who had given up his studies before his imprisonment, expresses his intention to proceed with his studies with a view to appear in any examination conducted by any University or other statutory body or recognised institution, he shall, in addition to the facilities mentioned in sub-section (2), be given such other facilities as may be prescribed.(4)If any detenue confined in a correctional home has dependent children, brothers or sisters who are prosecuting studies in schools or colleges, the State Government shall make provision for educational allowance for such children, brothers or sisters at such rate as may be prescribed.(5)The State Government may, if it considers necessary to do so, provide for education facilities and undertake rehabilitation programmes for the prisoners, in such manner and subject to such conditions, as may be prescribed.
