(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the State Government or any authority to which the State Government may delegate its powers in this behalf, for any special reasons, direct that a prisoner may be released for a period not exceeding fifteen days (excluding the time required for journeys and the days of departure from or arrival at the prison) either without conditions or upon such conditions specified in the direction as the prisoner accepts and may at any time cancel his release.(2)The authority directing the release of any prisoner under sub-section (1) may require him to enter into a bond with or without sureties for the due observance of the conditions specified in the direction.(3)If any person released under sub-section (1) fails to fulfil any of the conditions imposed upon him under the said sub-section or under the bond entered into by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof(4)No prisoner shall, without the special sanction of the State Government, be released under this section, unless:-(a)he has served at least six months of his sentence including remissions,(b)his conduct has been, in the opinion of the Superintendent of the jail in which or is serving his sentence, uniformly good,(c)he is not a habitual criminal under the rules made under any law relating to prisons for the time being in force in the whole or any part of the State, and(d)the offence for which he has been convicted does not, in the opinion of the authority directing release, involve grave moral turpitude or mental depravity.
