572. Ordinary remission not earnable for certain offences committed after admission to jail.
- If a prisoner is convicted of an offence committed after admission to jail under sections 147, 148, 152, 224, 302, 304, 304-A, 306, 307, 308, 323, 324, 325, 326, 332, 333, 352,353 or 370 of the Indian Penal code, or of an assault committed after admission to jail on a warder or other officer, or under Section 7 of the Good Conduct Prisoners Probational Release Act, 1926 (X of 1926), the remission of whatever kind earned by him under these rules upto the date of the said conviction, may, with the sanction of the Inspector-General, be cancelled.
