(6)Out of the earnings of an inmate remunerated as aforesaid, any amount shall be allowed to be spent by the inmate on payment of fine, compensation, cost or security as ordered by the Court or on payment to his legal adviser for services rendered to him; a prescribed part of the earnings shall be allowed to be spent by the inmate on approved articles for his use and to be sent by him to his family; and the rest of his earnings shall be set aside by the Superintendent so as to constitute a savings fund to be handed over to the inmate on his release from prison.
