305. Power of Superintendent to cancel remissions by way of punishment.
- Subject to the provision of rule 304, a Superintendent may punish any prisoner for any prison offence under Section 46 of the Act by -(a)forfeiting earned remission upto 30 days for one offence. Earned remission beyond thirty days may be forfeited with the sanction of the Inspector General.(b)removing any prisoner from the remission system for a period not exceeding three month. However, the sanction of Inspector General shall be obtained for such removal from remission for any period exceeding three months:Provided that where the Superintendent is of the opinion that higher punishment by way of forfeiture of remission or removal from the remission system is necessary in the case of any prisoner, he may, with the previous sanction of the Inspector General award such higher punishment (including permanent removal from the remission system).
