(3)Special remission may be awarded :-(i)by the Superintendent to an amount not exceeding three days in one year,(ii)by the Chief Probation Officer in the case of prisoners released under the provisions of the Good Conduct Prisoners' Probational Release Act, 1926, to an amount not exceeding 30 days in one year,(iii)by the Inspector-General of the Local Government to an amount not exceeding sixty days in one year.Explanation :- For the purpose of this rule, years shall be reckoned from the date of sentence and any fraction of a year shall be reckoned as a complete year.
