Section 90(2) in The West Bengal Correctional Services Act, 1992
(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.
