Section 5 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969
5. Warrant to be cancelled where prisoner commits any offence.
- If any major Jail offence is committed by the prisoner between the date of application for release and the receipt of the warrant for such release of prisoner shall not be released by the Superintendent without the previous approval of the Inspector General. In case the approval is not given, the Superintendent of Jail shall return the release warrant to the Releasing Authority through the Inspector General for cancellation indicating the details of the offence committed by the prisoner. The Releasing Authority may on receipt of such report, cancel the release warrant.
