Section 3(1) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969
(1)A prisoner desirous of seeking temporary release under section 3 or section 4 of the Act shall make an application in Form 'A-1' , Form 'A-2' , as the case may be, to the Superintendent of Jail. Such an application may also be made by an adult member of the prisoners' family.
