Section 78 in The Kerala Prisons and Correctional Services (Management) Act, 2010
78. Leave.—
(1)Leave may be granted to well behaved, eligible, convicted prisoners with the objective of their better rehabilitation and re-socialisation as an incentive for good behaviour and responsiveness to correctional treatment in such manner and subject to such conditions as may be prescribed.(2)All kinds of parole, remission and leave granted to the prisoners shall in no case exceed one third of the sentence.(3)Kind of leave and matters related thereto shall be, such as may prescribed.
