(2)The Jailor shall, in the first week of the seventh month from the admission of such prisoner into the prison, forward a report to the Superintendent about the conduct and behaviour of each prisoner. The Superintendent shall decide upon the prisoner and the month from which he should be made eligible for the remission system subject to the provisions in rule 147 in chapter VIII "Habitual and Hardened Offenders". The Superintendent shall cause a list of such prisoners to be maintained and kept in the prison.
