(1)The remission committee of each institution shall consist of:-(i)Superintendent-in-charge of the institution- Chairman,(ii)Assistant Superintendent/Jailor/Assistant Jailor, Jailor in charge of remission section,(iii)Jailor/Assistant Jailor in charge of Industries/ /Vocational Training,(2)The functions of this committee are:(i)to attend to all matters pertaining to remission;(ii)to recommend cases of prisoners to the Inspector General for the grant of special remission; and(iii)to recommend other remissions.(3)The members of the committee shall assist the Superintendent in all matters pertaining to the award of remission. The decision of the Superintendent shall be treated as final. The Remission Committee shall meet on fixed days in the last week of every month, or as and when required.Note. - (i) In view of the importance of the remission work, it is essential that the committee meet as per fixed schedule so that the remission may be granted in time. Special remission should be granted leaving a margin of at least seven days prior to the prisoner's release.(ii)Entries regarding remission should be made, under proper attestation of Superintendent, in the Remission Register and the History Ticket of the prisoner concerned as soon as it is granted.(iii)Prisoners with substantive sentences from two month to five year should be sanctioned remission each month while those sentenced to more than five year (including life convicts) should be granted remission once in a quarter(iv)Ordinary remission should be calculated for full calendar months, it should be not granted for fraction of a calendar month(v)Special remission may be granted for any fraction of a year accordingly.>(vi) Grant of remission to prisoners sentenced by court martial should be on the same principle as those applicable to other prisoners.
