(1)Each Jailor shall, regard being had to the provision of rule 297, recommend prisoners in his charge for special remission to the Superintendent.(2)The Superintendent in consultation with the Assistant Superintendent, the Jailor and the person in charge of any factory or industry run with the assistance of prisoners shall meet once in a quarter or earlier, if required so to do by the Superintendent, to consider grant of special remission to prisoners; and the Superintendent may grant such special remission in accordance with the scale provided by rule 297 as he thinks fit.(3)Where the Superintendent, after considering the recommendations submitted to him under sub-rule (1) or after consulting the officers aforesaid, is of opinion that a prisoner should be granted remission exceeding 30 days he shall make a recommendation in that behalf to the Inspector General.(4)The Inspector General shall pass orders on all cases of special remission submitted to him under subrule (3).
