(1)Where a prisoner is temporarily removed from the remission system under rule 305, the order of temporary removal shall state specific period for which the prisoner has been so removed from the remission system.(2)The Superintendent may, with previous sanction of the Inspector General, re-admit to the remission system any prisoner, who has been permanently removed there-from under rule 305 if his conduct in prison justifies it subsequently:Provided that where, after the order of permanent removal from the remission system is made, the prisoner is transferred to another prison, the Superintendent of the prison, where the prisoner is transferred, shall submit his recommendation for restoring him to the benefits of remission system, to the Inspector General through the Superintendent who removed him from the remission system and such prisoner may be eligible for remission from the commencement of the month next following the month of his re-admission to the remission system.
