Section 7 in Good Conduct Prisoners' Probational Release Act, 1938
7. Power to make rules.
- The State Government may make rules consistent with this Act-(1)for the form and conditions of licence on which prisoners may be released ;(2)for defining the powers and duties of servants of the Government, societies or persons under whose authority or supervision conditionally released prisoners may be kept;(3)for defining the classes of offenders who may conditionally released, and the periods of imprisonment after which they may be so released ;(4)generally for carrying into effect all the purposes of this Act.Adapted by the State of Meghalaya-This Act has been adapted in its application to the State of Meghalaya, vide Meghalaya Adaptation and Application of Laws Act, 1971, to come into effect on and from the 2nd April, 1970 and by Meghalaya Adaptation of Laws Order (No. 3), 1973, having come into force on and from the 21st day of January, 1972, whereby sub-Sections (2) and (3) of Section 1 of the original Act were omitted.
