Section 4 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
4. Eligibility. section 10(2)(d).
(1)A prisoner shall be entitled to apply for parole only after he has completed one year of his imprisonment after conviction and has came his first annual good conduct remission under the Act.(2)A prisoner, who has been convicted and sentenced for imprisonment less then four years, shall not be eligible for parole,
