Section 90 in The West Bengal Correctional Services Act, 1992
90. Release of prisoner in open correctional home on parole.—
(1)Without prejudice to the provisions of section 62, a prisoner accommodated in an open correctional home may, with the prior approval of the Inspector General of Correctional Services, be granted leave on parole for a period not exceeding fifteen days at a time and not more than twice a year to enable him to meet his family and the officer-in-charge of the police-station having jurisdiction over the residence of the family of the prisoner shall be informed of the name, address and period of leave on parole of the prisoner.(2)If the leave on parole admissible to a prisoner in any year under sub-section (1) has been exhausted, the Inspector General of Correctional Services may, as a special case, grant such prisoner leave on parole for such period as he may deem fit on grounds of serious illness or death of a near relative or natural calamity or any other emergency.
