Section 89(3) in The West Bengal Correctional Services Act, 1992
(3)Notwithstanding anything contained elsewhere in this Act a prisoner,—(a)who is not a resident of West Bengal, or(b)who is aged less than twenty-five years or more than sixty years, or(c)who has been stamped as a confirmed criminal by a court-martial, shall not be considered by the Selection Board for accommodation in any type of open correctional home.
