(3)Special remission may be awarded :(i)by the Superintendent to an amount not exceeding thirty days, in one year;(ii)by the District Probation Officer in the case of prisoners released under the Provisions of the Good Conduct Prisoners' Probational Release Act, 1926, to an amount not exceeding thirty days in one year;(iii)by the Inspector-General of Prisons for a period not exceeding sixty days in one year.Explanation. - For the purpose of this rule, years shall be reckoned from the date of sentence and any fraction of a year shall be reckoned as a complete year.
