Section 10 in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978
10. Power to make rules.
(1)The Government may, by notification in the Government Gazette, make rules for carrying out the purposes on this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for:-(a)the execution by the prisoner (including his sureties) of bond for his good behaviour during the release period and for the surrender on the expiry of such period ;(b)the amount for which and the form and manner in which such bonds shall be furnished ;(c)the forfeiture of the amount of bonds in case of breach of its terms ;(d)the conditions on which and the manner in which prisoner may be released temporarily under this Act;(e)the manner in which the District Magistrate shall be consulted before a prisoner is released ;(f)the extent to which and the manner in which journey expenses of poor prisoners shall be borne by the Government; and(g)any other matter which is to be or may be prescribed.
