(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.]
