Section 10 in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
10. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(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.
