Section 10(2) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the execution by the prisoner (including his sureties) of bond for his good behaviour during the release period and for his surrender on the expiry of such period;(b)the amount for which and the form and manner in which such bonds shall be furnished;(c)the forfeiture of the amount of bonds in case of breach of any of its terms;(d)the conditions on which and the manner in which prisoners may be released temporarily under this Act;(e)the manner in which the District Magistrate or any other officer may be consulted in the matter of temporary release of a prisoner;(f)the extent to which and the manner in which journey expenses of poor prisoner shall be borne by the State Government;(g)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid.
