Section 3(2) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
(2)The period for which a prisoner may be released shall be determined by the State Government so as not to exceed -(a)where the prisoner is to be released on the grounds specified in clause (a) of sub-section (1), three weeks;(b)where the prisoner is to be released on the ground specified in clause (b) or clause (d) of sub-section (1), four weeks; and(c)where the prisoner is to be released on the grounds specified in clause (c) of sub-section (1), six weeks :Provided that the temporary release under clause (c) can be availed more than once during the year, which shall not, however, cumulatively exceed six weeks.
