(6)be responsible for custody of all warrants and shall arrange the calculation of the sentences correctly for arriving at the date of release, considering all factors like, two or more sentences running consecutively, unexpired sentence of an escaped convict and date of release of prisoners, sentence of imprisonment in default of fine, reversal or modification of sentences on appeal or retrial and any other circumstances and to ensure strict enforcement of their terms and that no prisoner on any account be released before his due time or kept in prison beyond the termination of his sentence;
