(1)Special remission may be given to any prisoner except such prisoners who are deprived of remission by way of punishments whether entitled to ordinary remission or not for special reasons, for example:(a)assisting in detecting or preventing breaches of prison discipline or regulations;(b)success in teaching handicrafts;(c)special excellence in or greatly increased out-turn of work of good quality;(d)protecting an officer of the prison from attack;(e)assisting an officer of the prison in the case of outbreak of fire or similar emergency;(f)voluntarily undergoing sterilisation or vasectomy operation as the case may be provided that the scale of special remission for this service shall be 30 days and this shall be considered special remission of the State Government.(g)donating blood to the Blood Bank provided that the scale of special remission for this service shall be fifteen days for each occassion on which blood is donated, and this shall be considered special remission of the State Government.Note. - No prisoner will be permitted to donate blood unless the Medical Officer certifies that he can donate blood without any danger to his health or life.
