(1)Where a person is detained in prison under a sentence of imprisonment, and the State Government, or any authority empowered by it in this behalf, is satisfied from his antecedents or his conduct in prison that he is not likely to commit any offence during a period of temporary release from prison, the State Government or such authority may, subject to rules made under this Act, by order direct that such person be released on furlough, that is, on leave or on any emergency ground for such period as may be specified in the order, upon his giving an undertaking in writing to observe the conditions specified in the order and upon his entering into a bond to surrender himself to the Superintendent of the prison on the expiration of such period or on revocation of such order, whichever is earlier.(2)The State Government or the authority making an order under sub-section (1) may, at any time, on being satisfied that the person released on furlough has failed to observe any of the conditions of furlough, revoke such order.(3)An order of revocation made under sub-section (2), shall specify the date with effect from which the furlough order shall cease to be in force, and shall be served upon the person released on furlough in such manner as may be prescribed by rules made under this Act.(4)The period during which a person is absent from prison on leave in pursuance of a furlough order shall be reckoned as a part of the period of imprisonment to which he was sentenced :Provided that in cases where the furlough order is revoked under sub-section (2) for failure to observe any of the conditions of furlough, the period of such absence from prison in pursuance of such order shall not be so reckoned as a part of the period of imprisonment.(5)The period during which a person is absent from prison on any emergency ground in pursuance of a furlough order shall not be reckoned as a part of the period of imprisonment to which he was sentenced.
