Section 10 in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
10. Power to make rules.
(1)The State Government may by notification make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the execution by the prisoner (including the sureties) of bond for his good behaviour during the release period and for his surrender on the expiry of such period;(b)the amount for which and the form and manner in which such bonds shall be furnished;(c)the forfeiture of the amount of bonds in case of breach of any of its terms;(d)the conditions on which and the manner in which prisoners may be released temporarily under this Act;(e)the manner in which the District Magistrate shall be consulted before a prisoner is released;(f)the extent to which and the manner in which journey expenses of poor prisoners shall be borne by the State Government.
