585. Effect of remission earned on a life convict.
(1)When a life convict or a prisoner in whose case the State Government has passed an order of forbidding his release without reference has earned such remission as would entitle him to release but for the provisions of this paragraph, the Superintendent shall report accordingly to the State Government in order that his case may be considered with reference to section 432 of the Code of Criminal Procedure, 1973.(2)Save as provided by clause (1) when a prisoner has earned such remission as entitles him to release, the Superintendent shall release him.
