516B. [ Action to be taken on expiry of 14 years. [G. of I. Resolution No. 159-167, dated 6.9.05 and P.G. No. 18608 Jails, dated 28.6.20.]
(a)With the exception of females and of males who were under 20 years of age at the time of commission of offence, the cases of every convicted prisoner sentenced to :-](i)Imprisonment/s for life.(ii)Imprisonment/s for life and term/s of imprisonment.(iii)Cummulative periods of rigorous imprisonment aggregating to more than 14 years.(iv)A single sentence of more than 20 years :-(a)who has undergone a period of detention in jail amounting together with remission earned to 14 years; shall be submitted through the Inspector-General of Prisons, Punjab for the orders of the State Government.Action to be taken on expiry of 10 years. - (b) The case of a female prisoner and of a male prisoner under 20 years of age at the time of commission of offence, who is undergoing -(i)Imprisonment/s for life.(ii)Imprisonment/s for life and term/s of imprisonment.(iii)Cummulative periods of rigorous imprisonment aggregating to more than 14 years.(iv)A single sentence of more than 20 years shall be submitted through the Inspector General of Prisons, Punjab, for the orders of the State Government when the prisoner has undergone a period of detention in Jail amounting together with remission earned to 10 years.(v)Notwithstanding anything contained above, a Superintendent, Jail may, in his discretion, refer at any time, for the orders of the State Government through the Inspector-General of Prisons, Punjab, the case of any prisoner sentenced to imprisonment for life whose sentence might in the Superintendent's opinion be suitably commuted into a term of imprisonment.NOTE - For the purposes of preparing the rolls of prisoners under the above rules sentence awarded to a prisoner for an offence committed while in prison or during suspension of sentence will not be taken into account.
