(1)Special remission may be given to any prisoner except such prisoners who are deprived of remission by way of punishments whether entitled to ordinary remission or not for special reasons, for example:(a)assisting in detecting or preventing breaches of prison discipline or regulations;(b)success in teaching handicrafts;(c)special excellence in or greatly increased out-turn of work of good quality;(d)protecting an officer of the prison from attack;(e)assisting an officer of the prison in the case of outbreak of fire or similar emergency;(f)voluntarily undergoing sterilisation or vasectomy operation as the case may be provided that the scale of special remission for this service shall be 30 days and this shall be considered special remission of the State Government.(g)donating blood to the Blood Bank provided that the scale of special remission for this service shall be fifteen days for each occassion on which blood is donated, and this shall be considered special remission of the State Government.Note. - No prisoner will be permitted to donate blood unless the Medical Officer certifies that he can donate blood without any danger to his health or life.(2)Special remission may also be given to any prisoner released under the Good Conduct Prisoners' Probational Release Act, 1926, for special services as :(i)Special excellence in, or greatly increased out-turn of good quality;(ii)Assisting employer in case of out-break of fire or protecting his life or property from theft and other meritorious services.(3)Special remission may be awarded :(i)by the Superintendent to an amount not exceeding thirty days, in one year;(ii)by the District Probation Officer in the case of prisoners released under the Provisions of the Good Conduct Prisoners' Probational Release Act, 1926, to an amount not exceeding thirty days in one year;(iii)by the Inspector-General of Prisons for a period not exceeding sixty days in one year.Explanation. - For the purpose of this rule, years shall be reckoned from the date of sentence and any fraction of a year shall be reckoned as a complete year.(4)An award of special remission shall be entered on the history-ticket of the prisoner as soon as possible after it is made, and the reasons for every award of special remission by a Superintendent shall briefly be recorded, and in case of prisoners released under the Good Conduct Prisoners' Probational Release Act, 1926, such entries and reasons thereof, shall be recorded by the District Probation Officer.
