Section 2 in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"District Magistrate" means the District Magistrate of the District within whose jurisdiction the prisoner after his temporary release under this Act, is likely to reside during the period of his release ;(b)"Member of prisoner's family" means the husband, wife, son, daughter, father, mother, brother or sister of the prisoner ;(c)"Prescribed" means prescribed by rules made under this Act;(d)"Prisoner" means a person confined in prison under a sentence of imprisonment;(e)"Superintendent of Jail" means the Superintendent of Jail in which the prisoner is undergoing his sentence of imprisonment.
