Section 6 in West Bengal Prisoners' Welfare Fund Rules, 2008
6. Utilization of the fund.
- The Fund shall be utilized for the following purposes:(a)Providing post release support to the Prisoners for their rehabilitation into the mainstream society by way of providing tools and equipments for taking up a profession or calling, implementation of schemes for productive pursuit etc.;(b)meeting expenses in connection with pursuit of different courses by the Prisoners, including tuition fees, examination foes for higher studies and grant for purchase of books and stationeries;(c)providing support to the families of the Prisoners, back home for subsistence in case of abject poverty and for meeting emergent expenses for marriages, treatment etc.;(d)for providing support to the children and other dependents of the Prisoners by way of scholarship, financial support for pursuing studies including cost of tuition, examination loos, hostel charges etc;(e)payment of rewards to the Prisoners for exceptional performance in the cultural or social sphere and/ or on issues having positive effect on discipline in the correctional homes.Provided that support to the Prisoners and/or the families under (a) to (e) mentioned above will primarily be extended to the Prisoners who have been convicted by a Court of Law and are undergoing sentences. The Central Executive Committee, however, will have the discretion to extend the support to exceptionally deserving Prisoners under trial who have been incarcerated in the correctional homers for more than a year and are likely to continue for further period;(f)for organizing various collective welfare, spoils, cultural and recreational activities in different correctional homes in the state. Such activities will be aiming at achieving educational, social, cultural advancement of the Prisoners for their integration into the mainstream society, both during their slay in the correctional homes and thereafter;(g)for organizing different vocational training courses for the Prisoners in the correctional homes aiming at vocational advancement of the Prisoners for their integration into the mainstream society, both during their stay in the correctional homes and thereafter;(h)for purchase of equipments and tools for promotion of sports and cultural activities in the correctional homes;(i)for observance of various days of national and international importance including the days earmarked for some specific social campaigns;(j)for celebration of various religious and other ceremonies within the correctional homes, with specific permission from the authority;(k)for publication of newsletters, magazines, journals, books written by the Prisoners and/or with written contribution from the Prisoners;(l)for purchase of books for the Library for the Prisoners in the correctional homes;(m)for organizing special sessions in the correctional homes for prevention of drug abuse, substance abuse. counselling on HIV & AIDS and other sexually transmitted diseases;Provided that the activities mentioned in sub clauses (f) to (m) being collective in nature, the services envisaged in the said clauses shall be extended to all the Prisoners in the correctional homes irrespective of their status as convicts/ under trials/ released prisoners.
