Section 62(5) in The West Bengal Correctional Services Act, 1992
(5)If during his confinement in a correctional home, a prisoner is elected a member of the legislature of a State or a member of Parliament or a member of a local authority and is required to take his oath as such member before any authority under the provisions of any law for the time being in force, the Inspector General of Correctional Services shall grant him release on parole for such period as may be necessary for the purpose.
