(1)Where a person is detained in prison under a sentence of imprisonment, and the State Government, or any authority empowered by it in this behalf, is satisfied from his antecedents or his conduct in prison that he is not likely to commit any offence during a period of temporary release from prison, the State Government or such authority may, subject to rules made under this Act, by order direct that such person be released on furlough, that is, on leave or on any emergency ground for such period as may be specified in the order, upon his giving an undertaking in writing to observe the conditions specified in the order and upon his entering into a bond to surrender himself to the Superintendent of the prison on the expiration of such period or on revocation of such order, whichever is earlier.
