(a)Remission granted by the State Govt, shall be called State Govt. Remission.(b)The State Government remission can be awarded to such prisoners or categories of prisoners as the State Government may decide.(c)In the case of prisoners who at the time of general grant of State remission are on temporary or emergency release, specific orders of the State Govt, for the award of this remission to such prisoners are necessary.(d)State Govt, remission will be granted at such scale or such quantum as may be fixed by the State Govt, from time to time.(e)No ordinary/special remission except Govt, remission can be granted to any prisoner in excess of 2/5 of his sentence.
