Section 4 in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
4. Temporary release of prisoners on furlough.
(1)The State Government or any other officer authorised by it in this behalf may, in consultation with such other officer as may be appointed by the State Government, by notification, and subject to such conditions and in such manner as may be prescribed, release temporarily, on furlough, any prisoner who has been sentenced to a term of imprisonment of not less than four years and who -(a)has, immediately before the date of his temporary release, undergone continuous imprisonment for a period of three years, inclusive of the pre-sentence detention, if any;(b)has not during such period committed any jail offence (except an offence punished by a warning) and has earned atleast three annual good conduct remissions :[***] [[Omitted 'Provided that nothing herein shall apply to a prisoner who -(i)is a habitual offender as defined in sub-section (3) of section 2 of Punjab Habitual Offenders (Control and Reform) Act, 1952; or(ii)has been convicted of dacoity or such other offence as the State Government may, by notification, specify.' by Haryana Act No. 20 of 2012, dated 1.10.2012.]](2)The period of furlough for which a prisoner is eligible under sub-section (1) shall be three weeks during the first year of his release and two weeks during each successive year thereafter.(3)Subject to the provisions of clause (d) of sub-section (3) of section 8 the period of release referred to in sub-section (1) shall count towards the total period of the sentence undergone by a prisoner.
