(1)Subject to the provision of these rules (including this rule), ordinary remission shall be calculated from the first day of the calendar month if a prisoner was sentenced on that day, and in any other case, from the first day of the calendar month next following the date of his sentence.Explanation. - For the purpose of sub-rule (1), all out-periods, that is to say, release on furlough or parole or transfer from one prison to another (which are reckoned as part of sentence) shall not be treated as broken periods.
