(1)Special leave may be granted to a prisoner in special situations such as: -(i)death or serious illness of father / mother / brother / sister / spouse / children.(ii)marriage of brother / sister / children.(2)The period spent on leave will be counted as sentence served, while that spent on special leave will not count as such. The period spent on special leave will be treated as ‘out days’ or sentence suspended for all purpose.(3)The manner and procedure, by which, leave or special leave are granted, the category of prisoners eligible for such leave or special leave and the stipulated conditions thereof shall be in a manner prescribed under this Act or rule made thereunder.
