290. Procedure for calculating ordinary remission.
(1)Subject to the provision of these rules (including this rule), ordinary remission shall be calculated from the first day of the calendar month if a prisoner was sentenced on that day, and in any other case, from the first day of the calendar month next following the date of his sentence.Explanation. - For the purpose of sub-rule (1), all out-periods, that is to say, release on furlough or parole or transfer from one prison to another (which are reckoned as part of sentence) shall not be treated as broken periods.(2)In case of prisoners falling under clause (e) of rule 288, they may be eligible for remission from the first day of the calendar month next following the date of their re-admission into the prison.(3)No prisoner shall be granted ordinary remission for the month in which he is released.(5)In the case of a prisoner, transferred from a sub-jail to a central jail, the period spent by him in sub-jail (excluding the period spent as an under-trial prisoner) shall be computed along with the period spent by him in the prison for calculating remission.(6)If a prisoner is undergoing two consecutive sentences, one of which is for a term of two months or more, and one of the sentence is remitted on appeal or otherwise, and the other sentence is not less than two months, any remission granted to him in respect of the sentence so remitted shall be taken into consideration for shortening his consecutive sentence.
