- The following categories of prisoners shall not be considered for release on furlough:-(1)Habitual prisoners.(2)Prisoners convicted of offences under sections 392 to 402 (both inclusive) of the Indian Penal Code.(3)Prisoners whose presence is considered dangerous or otherwise prejudicial to public peace and so ordered by the District Magistrate and Superintendent of Police.(4)Prisoners who are considered dangerous or have been involved in serious prison violence like assault, outbreak, riot, mutiny or escape, or who have been found to be instigating serious violation of prison discipline.(5)Prisoners whose conduct is in the opinion of the Superintendent as per records not satisfactory enough.(6)Prisoners convicted of offences of violence against person or property committed for political motives, unless the prior consent of the Government to such release is obtained.(7)A prisoner or class of prisoners in whose case the Government has directed that the prisoner shall not be released or that the case should be referred to it for orders.(8)Prisoners who have at any time escaped or attempted to escape from lawful custody or have defaulted in any way in surrendering themselves at the appropriate time after release on parole or furlough.(9)Prisoner suffering from mental illness, if not certified by the Medical Officer to have recovered.(10)Prisoners whose work and conduct have not been good during the preceding 12 months.(11)Prisoners whose release on furlough is likely to have repercussion elsewhere in the country.
