(1)An officer awarding ordinary remission shall, before making the award, consult the prisoner's history ticket in which every offence proved against the prisoner must be carefully recorded.(2)If a prisoner has not been punished during the quarter otherwise than by a formal warning, he shall be awarded full ordinary remission for the quarter under paragraph 568 or, if he is a convict officer, under paragraph 570.(3)If a prisoner has been punished during the quarter otherwise than by a formal warming, the case shall be placed before the Superintendent, who after considering the punishment or punishments awarded, shall decide what amount of remission shall be granted under paragraph 568 if the convict is a convict officer under paragraph 570. All remissions recorded on the prisoner's history ticket shall be entered quarterly on the remission sheet (on card).
