- The following prisoners will be eligible for earning ordinary remission :(a)Prisoners having a substantive sentence of three months or more;(b)Prisoners fulfilling the conditions as mentioned in (a) above, but who are unable to participate in institutional activities because of factors beyond their control such as court attendance or frequent transit from one prison to another, to admission as indoor patients in a hospital, including mental hospital, may be granted ordinary remission at the scale earned by the prisoners during the previous month, provided their conduct during the period in question has been good. If the inability referred to above arises soon after admission, ordinary remission.(c)In case of prisoners who fulfil conditions mentioned at (a) above and who are admitted in hospital as indoor patients or during the periods of their convalescence, ordinary remission may be granted subject to certification by the Medical Officer regarding their bona fides;(d)Prisoners fulfilling conditions mentioned in (a) above and who have been certified by the Medical Officer as invalid or infirm; .(e)Prisoners working on conservancy jobs irrespective of the length of their sentence;(f)Prisoner sentenced to simple imprisonment of three months and more and who volunteer to work and continuously work for atleast one month;(g)Ordinary remission can be earned throughout a period of imprisonment in lieu of fine which immediately follow and is continued with a substantive sentence of not less than three months;(h)If a prisoner has not worked for no fault of his own, he should not be debarred from remission for the period. Such remission should, however, be subject to good behaviour and participation in other institutional activities as may be organized by the institution.
