Section 3(3) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969
(3)The District Magistrate, while recommending the parole/ furlough cases of Prisoners will specify whether the prisoner shall be required to furnish the security bond or personal bond or both. He shall also indicate the amount of such bond(s) with due regard to the circumstances of cases. Such amount shall not in any event be excessive and shall not be mechanically fixed. While recommending release of the prisoner on his furnishing a personal bond, his family ties and relationships, his reputation, character and monetary conditions and his roots in the community shall be taken into consideration.If after making such enquiry as it may deemed fit, the Releasing Authority is satisfied that the prisoner is entitled to be released under the Act, the Releasing Authority may issue to the Superintendent of Jail a duly signed and sealed warrant in Form 'B' ordering the temporary release of the prisoner, specifying therein, (1) the period of release of the prisoner, (2) the place or places which the prisoner is allowed to visit during the period of such temporary release and the amount, as may be specified by the District Magistrate for which the security bond or personal bond shall be furnished by the prisoner in Form 'C' or 'D' respectively.In case of second and subsequent release on parole/furlough the Releasing Authority shall be competent to order release of the prisoner on the recommendation of Superintendent of Jail concerned provided that the convict/ prisoner maintained good behaviour during the previous release(s) and nothing adverse was reported against him.] [Sub-rules (2) and (3) substituted vide Not. No. Home-B(A) 3-38/75 -Jails, dated 5.10.1985, published in R.H.P. 15.9.1990, p. 1051-1052.]
