Section 2 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)'Act' means the Punjab Good Conduct Prisoners' (Temporary Release) Act, 1962 (Act 11 of 1962);(b)'Form' means a form appended to these rules;(c)'Inspector-General' means the Inspector-General of Prisons, Punjab;(d)'Releasing Authority' means the State Government or such other authority to whom the powers of the State Government are delegated under sub-section (4) of section 3 or sub-section (1) of section 4 of the Act;(e)'Section' means a section of the Act.
