- Subject to the provisions of paragraph 573, remission under paragraph 568 shall be calculated from the first day of the calender month next following the date of the prisoner's sentence, any prisoner who after having been released on bail or because his sentence has been temporarily suspended is afterwards readmitted to jail shall be brought under the remission system on the first day of the calender month next following his readmission, but shall be credited on his return to jail with any remission which he may have earned previous to his release on bail or the suspension of his sentence. Remission under paragraph 570 shall be calculated from the first day of the next calender month following the appointment of the prisoner as convict warder, convict overseer or convict night watchman.
