Section 9 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
9. Consequences of jail punishment. sections 10(2)(d) and 10(2)(g).
- The parole to the convict who has been awarded jail punishments by the Superintendent of Jail shall be granted in the following manner:-(i)A convict who has been awarded a minor jail punishment as defined in para 630 of the Punjab Jail Manual, his parole case shall be initiated after six months from the date of punishment.(ii)A convict who has been awarded a major jail punishment as defined in para 630 of the Punjab Jail Manual, his parole case shall be initiated after one year from the date of punishment.
