Section 10 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
10. Consequences of overstay. section 10(2)(d).
- A convict, who does not surrender in jail on the due date and time after availing the granted parole/furlough his further parole/furlough shall be considered as under;(i)if the convict overstays 15 days of his parole/furlough, his parole/furlough case shall not be entertained by the Superintendent of Jail earlier than one year from the date of his surrender/arrest;(ii)if the convict overstays 30 days or more of his parole/furlough his case shall not be entertained by the Superintendent of Jail earlier than two years from the date of his surrender/arrest.
