Section 64(4) in The West Bengal Correctional Services Act, 1992
(4)Upon the transfer of a prisoner preparing for an academic examination under any University or Board or recognised institution to a correctional home where there is no co-examiner nor are there necessary books in the library thereof, he may apply to the Superintendent for his re-transfer to a correctional home having a co-examinee and a library with necessary books, and the Superintendent may, with the concurrence of the Inspector General of Correctional Services transfer him to a correctional home having a co-examinee and a library with necessary books.
