(1)The Superintendent shall cause a remission sheet and a register in Form No. XXXIX to be maintained in the prison in which, he shall cause entries about grant and forfeiture, if any, of remissions to be made in accordance with the provision of this rule.(2)The Jailor or officer in charge of Jail shall, on or before the last day of every month send to the Superintendent a report in respect of every prisoner who does not deserve ordinary remission for that month and a report in respect of every prisoner who deserves special remission. After taking into consideration the recommendations of the Jailor or officer in charge of Jail contained in the report, the Superintendent shall pass orders granting or refusing to grant the relevant remission in respect of each prisoner specified in the report.(3)The Jailor shall then enter in the remission sheet, the remission earned by each prisoner in terms of the orders passed under sub-rule (2); and such entries shall be attested by the Superintendent after due verification. The Jailor or officer-in-charge of jail shall report every month that the remission record in respect of each prisoner in the remission sheet has been maintained upto- date.(4)The Jailor of the prison shall before the fifteenth day of January and fifteenth day of July every year, ledger these entries from the remission sheets in the remission register.(5)The Superintendent or any other Officer authorized by him in this behalf may cause every prisoner to be informed at the end of each quarter about the remission earned by him during the quarter and also the total of his remission:Provided that the remission record shall be kept confidential, and no prisoner shall be entitled to have access thereto.
