Section 8 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
8. Sufficient cause. sections 3(1)(d) and 10(2)(d).
- Under section 3(1)(d) "sufficient cause" may be considered from amongst the following reasons, namely:-(i)admission in school/colleges/professional institutions of the dependents of the convict;(ii)medically scheduled delivery of wife of the convict;(iii)house repairs/new construction of house owned by the convict. Parole for house repair shall be granted only once, in three years;(iv)marriage of prisoner's brother's son or daughter to be celebrated in case his brother is not alive.
