(1)Special remission may be given to any prisoner whether entitled to ordinary remission or not other than a prisoner undergoing a sentence referred to in paragraph 632, for special service as for example :-](a)assisting in detecting or preventing breaches of prison discipline or regulations(b)success in teaching handicraft(c)special excellence in, or greatly increased out-turn of work of good quality(d)protecting an officer of the prison from attack(e)assisting an officer of the prison in the case of outbreak of fire or similar emergency.(f)economy in wearing clothes.(g)donating blood to the Blood Bank provided that the scale of special remission for this service shall be fifteen days for each occasion on which blood is donated subjected to the limit laid down in sub-para (3).(h)[ Voluntarily undergoing vasectomy operation by a prisoner, having three children, provided that the scale of special remission for such service shall be 30 days, subject to the limits laid down in sub-para (3).] [Correction slip No. 4.]
