Section 3(1) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
(1)The Government may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily for a period specified in sub-section (2) any prisoner if the Government is satisfied that, -(a)a member of the prisoner's family has died or is seriously ill; or(b)the marriage of the prisoner's son or daughter is to be celebrated ; or(c)the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land and no friend of the prisoner or a member of the prisoner's family is prepared to help him in this behalf in his absence; or(d)it is desirable so to do for any other sufficient cause.
