Section 5A in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
5A. [ Prisoner not entitled to be released in certain cases. [Inserted by Punjab Act No. 1 of 2016, dated 7.1.2016.]
- Notwithstanding anything contained in sections 3 and 4, -(a)no prisoner shall be entitled to be released under this Act to whom the death sentence has been awarded or is a hardcore, prisoner;(b)Notwithstanding anything contained in clause (a), hardcore prisoner may be allowed to be released temporarily on the ground specified in clause (a) or clause (b) of sub-section (1) of section (3). However, extra conditions may be imposed on the prisoner at the time of temporary release or furlough after considering all the facts and circumstances of the case.]
