Section 6 in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
6. Prisoners not entitled to be released in certain cases.
- Notwithstanding anything contained in sections 3 and 4, no prisoner shall be entitled to be released under this Act if, on the report of the District Magistrate, the State Government or any officer authorised by it in this behalf is satisfied that his release is likely to endanger the security of the State Government or the maintenance of public order.
