Section 2 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"District Magistrate" means the District Magistrate of the District within whose jurisdiction the prisoner, after his temporary release under this Act, is likely to reside during the period of his release;(b)"Government" means the Government of Himachal Pradesh;(c)"member of prisoner's family" means the husband, wife, son, daughter, father, mother, brother or sister of the prisoner;(d)"notification" means notification, published under proper authority, in the Official Gazette;(e)"Official Gazette" means the Rajpatra, Himachal Pradesh;(f)"prescribed" means prescribed by rules made under this Act;(g)"prisoner" means a person confined in prison under a sentence of imprisonment;(h)"Superintendent of Jail" means the Superintendent of the jail in which the prisoner is undergoing his sentence of imprisonment.
