Section 3(1) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
(1)The State Government may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily for a period specified in sub-section (2) any prisoner if the State Government is satisfied that -(a)[ a member of the prisoner's family has died; or [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.](aa)husband or wife or son or daughter or father or mother or brother or sister or grand-father or grand-mother or grandson or grand-daughter or father-in-law or mother-in-law of the prisoner is seriously ill; or](b)the marriage of the prisoner's son or daughter is to be celebrated; or(c)the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land and no friend of the prisoner or a member of the prisoner's family is prepared to help him in this behalf in his absence;(cc)[ a lady prisoner is pregnant and is likely to deliver a child; or] [Inserted by Punjab Act No. 1 of 2016, dated 7.1.2016.](d)it is desirable to do so for any other sufficient cause.[Explanation. [Added by Punjab Act No. 1 of 2016, dated 7.1.2016.] - The expression "sufficient cause" includes -
