- A prisoner, on being assigned work, shall be allowed reasonable time to learn it, and if during this time, he shows due diligence and makes satisfactory progress, the Superintendent shall consider his case for the purpose of remission as provided for under Chapter XV-"Remission to Prisoners", and for wages under Chapter XIV-"Facilities to Prisoners". In estimating a prisoner's progress, due allowance shall be made for the time necessary to enable a prisoner to learn his work and produce the full task having regard to the industry, difference in intelligence and physical strength.
