- Special remission at the scale prescribed in rule 297 may be granted to prisoners:-(i)for saving the life of a Government employee or prison visitor or inmate;(ii)for protecting Government employee or prison visitor or inmate from attack;(iii)for preventing or assisting in preventing escape of a prisoner or apprehending a prisoner attempting to escape or intimating the attempted escape of a prisoner;(iv)for assisting prison officer in emergencies like fire, or outbreak of a riot, strike or other like eventuality;(v)for assisting in preventing or detecting serious breach of prison regulations;(vi)for marked diligence and success in imparting education and in teaching arts and crafts;(vii)for outstanding contribution or performance in cultural activities that is to say, drama, music, sports and the like in the prison;(viii)for consistent good work in the prison industries, or agriculture, or in important prison services; or(ix)for any other sufficient cause.
