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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Goa - Subsection

Section 289(1) in Goa Prisons Rules, 2006

(1)Subject to the provision of these rules (including this rule), ordinary remission may be granted to the prisoners mentioned in column 1 of the Table below, being prisoners who are eligible for remission under rule 287 for the number of days not exceeding those shown against them in column 2 thereof:-
Category of prisoners Scale of remission
1 2
(a) All prisoners except habitual prisoners (i) three days percalendar month, subject to rule 147 and rule 291 for goodbehaviour, discipline and participation in the variousactivities, such as physical institutional training, educationalprogrammes and the like; and(ii) four days per calendar month, forperforming the allotted work in accordance with the prescribedstandards.
(b) Prisoners working conservancy jobs. three days per calendar month, being aremission, in conservancy or cooking jobs in addition to theremission earned under clause (a).