287. Convicted criminal prisoners eligible for ordinary remission.
- Subject to the provisions of these rules, ordinary remission at the scales prescribed in rule 289 may be granted to the following classes of prisoners. -(a)Non-habitual prisoners having a substantive sentence of rigorous imprisonment of two months and more;Explanation. - For the purpose of ascertaining whether or not a prisoner is a habitual, the entries in court papers shall ordinarily be treated as standard reference.(b)Prisoners sentenced to simple imprisonment of two months and more who volunteer to work and actually work.(c)Prisoners working on conservancy or cooking jobs irrespective of their length of sentence.(d)Prisoners undergoing imprisonment in lieu of fine which immediately follows and is in continuation of the sentence which makes the prisoner otherwise eligible to remission.(e)Prisoners admitted for less than one month in hospital for treatment or for convalescence after an ailment or injury not caused wilfully. (Those admitted for such purpose for more than one month should be entitled to remission for good conduct only).(f)Ex-military prisoners for the period they pass while in transit or in military custody before their admission to the prisons in the State.(g)Prisoners who are habitual offenders may be granted remission subject to the provisions of rule 147.
