Section 4(1) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
(1)The State Government or any other officer authorised by it in this behalf may, in consultation with such other officer as may be appointed by the State Government, by notification, and subject to such conditions and in such manner as may be prescribed, release temporarily, on furlough, any prisoner who has been sentenced to a term of imprisonment of not less than four years and who -(a)has, immediately before the date of his temporary release, undergone continuous imprisonment for a period of three years, inclusive of the pre-sentence detention, if any;(b)has not during such period committed any jail offence (except an offence punished by a warning) and has earned atleast three annual good conduct remissions :[***] [[Omitted 'Provided that nothing herein shall apply to a prisoner who -(i)is a habitual offender as defined in sub-section (3) of section 2 of Punjab Habitual Offenders (Control and Reform) Act, 1952; or(ii)has been convicted of dacoity or such other offence as the State Government may, by notification, specify.' by Haryana Act No. 20 of 2012, dated 1.10.2012.]]
