Section 32(3) in The West Bengal Correctional Services Act, 1992
(3)(a)The political prisoner and political detenus shall ordinarily be accommodated in the same ward separately from other prisoners.(b)The political prisoners, political detenus and other prisoners, who intend to undergo studies and acquire educational qualifications through the examinations of, or researches under, any university recognised as such under any law for the time being in force, shall be accommodated in the superior types of cells:Provided that the prisoners or the detenus have the basic qualifications and aptitude for study and research.
