291. Ordinary remission in case of habitual prisoners.
(1)A habitual prisoner shall not be entitled to any ordinary remission during the period of six months commencing on the date of his first admission into the prison.(2)The Jailor shall, in the first week of the seventh month from the admission of such prisoner into the prison, forward a report to the Superintendent about the conduct and behaviour of each prisoner. The Superintendent shall decide upon the prisoner and the month from which he should be made eligible for the remission system subject to the provisions in rule 147 in chapter VIII "Habitual and Hardened Offenders". The Superintendent shall cause a list of such prisoners to be maintained and kept in the prison.(3)The Jailor shall, in the first week of the thirteenth month from the date of admission of such prisoner into the prison, forward a report to the Superintendent about the discipline and efforts made by him for selfimprovement. The Superintendent shall, consequent to review by the Classification Committee and subject to the provisions in 147 in chapter VIII "Habitual and Hardened Offenders", decide upon the prisoner and the month from which he should be made eligible for the remission system and at what scale of ordinary remission. Explanation - For the purpose of this rule, prisoners, initially classified as casuals are subsequently classified as habitual, shall be governed by the provisions of this rule, from the date the order is received by the Superintendent.
