548. Loss of Privileges under the remission system.
- For a prison offence any one of the following punishments involving loss of privileges admissible under the remission system may be awarded: -(a)Forfeiture of remission earned.(b)Temporary forfeiture of class, grade or prison privileges.(c)Temporary or permanent reduction from a higher to a lower class or grade.(d)Temporary or permanent exclusion from the remission system:Provided that -No order directing the forfeiture of remission in excess of twelve days, or the exclusion of a prisoner from the remission system for a period exceeding three months shall take effect without the previous sanction of the Inspector-General.
