95. Prisoners may be provided on release with clothing in certain cases.
- Where under the provisions of these rules, the clothing of a prisoner has been summarily disposed of, the prisoner shall, on release, if he has not sufficient money to purchase other clothing, be provided with suitable clothing at the expense of the Government. Such clothing shall consist of one shirt of the type popularly known a "Nehru shirt", one Gandhi cap and four yards of cloth or a pair of trousers; these articles being made of similar texture to that used for convict clothing but without the regulation stripes.
