613. [ Loss of privileges under the remission system. [G. of I. Resol. No. 161-172 of 15-6- 1908 and P.G. No. 1669 - S (Home) of 31.7.08.]
- For a prison offence any one of the following punishments involving loss of privileges admissible under the remission system may be awarded :-](a)Forfeiture of remission earned.(b)Temporary forfeiture of class, grade or prison privileges.(c)Temporary or permanent reduction from a higher to a lower class or grade.(d)Temporary or permanent exclusion from the remission system;Provided that -No order directing the forfeiture of remission in excess of twelve days or the exclusion of a prisoner from the remission system for a period exceeding three months shall take effect without the previous sanction of the Inspector-General.
