Section 2 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the, Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (Act 28 of 1988);(b)"Director General" means Director General of Prisons, Haryana;(c)"form" means a form appended to these rules;(d)"parole" means temporary release of a convict;(e)"releasing authority" means the State Government or such other authority to whom the powers of the State Government are delegated under sub-section (4) of section 3 of the Act;(f)"section" means the section of the Act.
