- The Government may make rules consistent with this Act :-(1)for the form and conditions of licence on which prisoners may be released;(2)for the appointment of Government Officer, the recognition of Institutions, Societies and persons referred to in Section 2:(3)for defining the powers and duties of Government Officer, Institutions, or persons, under whose authority or supervision conditionally released prisoner may be kept;(4)for defining the classes of offenders who may be conditionally released, and the periods of imprisonment after which they may be so released;(5)for prescribing the manner in which an order of revocation of a licence shall be served on the person whose licence is revoked;(6)for delegation of all or any of its powers to any officer or person authorised in this behalf;(7)generally for carrying into effect all the purposes of this Act.
