(1)The Government may, on such occasions of national importance or public rejoicing as may be determined, grant remission to such prisoners for such number of days as may by order, specify in this behalf. An order of such unconditional remission under this provision cannot be rescinded except in cases of fraud or mistake in its grant.(2)In case of prisoners who, at the time of general grant of the State remission, are released temporarily or on emergency release, specific orders of the Government about the award of this remission to such prisoners shall be obtained.
