Section 51(2) in The West Bengal Correctional Services Act, 1992
(2)Any legal practitioner as defined in clause (i) of section 2 of the Advocates Act, 1961 (25 of 1961), may interview any prisoner in connection with his defence in the presence of the Superintendent or any other officer of the correctional home duly authorised by the Superintendent and such interviews shall not be taken into account while computing the number of interviews admissible under the rules made under this Act.
