Section 8 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963
8. Release of female prisoners. [Section 10(2)(d)].
- A female prisoner ordered to be temporarily released under the Act shall be transferred to the Jail which is nearest to the place which she intends to visit during her temporary release. She shall be released from that jail and shall return to that jail. If she so desires, the Superintendent of the Jail from which she is transferred shall intimate to such member of her family as she may specify in that behalf the date of her release and the jail from which she is to be released.
