644. [ Special remission. [G. of I. Notn. No. F. 503-2-22, dated 30.10.23.]
(1)Special remission may be given to any prisoner whether entitled to ordinary remission or not other than a prisoner undergoing a sentence referred to in paragraph 632, for special service as for example :-](a)assisting in detecting or preventing breaches of prison discipline or regulations(b)success in teaching handicraft(c)special excellence in, or greatly increased out-turn of work of good quality(d)protecting an officer of the prison from attack(e)assisting an officer of the prison in the case of outbreak of fire or similar emergency.(f)economy in wearing clothes.(g)donating blood to the Blood Bank provided that the scale of special remission for this service shall be fifteen days for each occasion on which blood is donated subjected to the limit laid down in sub-para (3).(h)[ Voluntarily undergoing vasectomy operation by a prisoner, having three children, provided that the scale of special remission for such service shall be 30 days, subject to the limits laid down in sub-para (3).] [Correction slip No. 4.](2)Special remission may also be given to any prisoner released under the Good Conduct Prisoners' Probational Release Act, 1926 for special services as :-(i)Special excellence in, or greatly increased out-turn of good quality,(ii)Assisting employer in case of out-break or fire or protecting his life or property from theft and other meritorious services.(3)Special remission may be awarded :-(i)by the Superintendent to an amount not exceeding three days in one year,(ii)by the Chief Probation Officer in the case of prisoners released under the provisions of the Good Conduct Prisoners' Probational Release Act, 1926, to an amount not exceeding 30 days in one year,(iii)by the Inspector-General of the Local Government to an amount not exceeding sixty days in one year.Explanation :- For the purpose of this rule, years shall be reckoned from the date of sentence and any fraction of a year shall be reckoned as a complete year.(4)[ An award of special remission shall be entered on the history-ticket of the prisoner as soon as possible after it is made, and the reasons for every award of special remission by a Supdt. shall be briefly recorded, and in case of prisoners released under the Good Conduct Prisoner's Probational Release Act, 1926, such entries and reasons thereof, shall be recorded by the Probation Officer.] [Correction slip No. 2.]
