(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.
