(3)Where a prisoner is convicted of an offence committed after admission to prison, under sections 147, 148,152, 224, 302, 304, 304-A, 306, 307, 308, 323, 324, 325, 326, 327, 332, 333, 352, 353 or 377 of the Indian Penal Code or convicted of an assault committed on a prison official, a prison visitor, a prisoner or any Government employee after admission to prison, all ordinary and special remission, of whatever kind, earned by him under these provisions up to the date of the said conviction may be forfeited in part, or in whole, with the sanction of the Inspector General.
