(4)Remission at the scale prescribed in clause (a) sub-rule (1) may be granted to a prisoner who is eligible for remission under rule 287 if -(a)the inability referred to in sub-rule (2), arises soon after his admission into the prison, or(b)if a Medical Officer has duly certified that the prisoner being a bonafide indoor patient in a hospital or being convalescent, invalid or infirm, was unable to perform the allotted work in accordance with the prescribed standards during the month.
