Section 2 in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"District Magistrate" means the District Magistrate of the District within whose jurisdiction the prisoner after his temporary release under this Act, is likely to reside during the period of his release;(aa)[ "hardcore prisoner" means a person confined in prison under a sentence of imprisonment, who has been convicted of - [Inserted by Punjab Act No. 1 of 2016, dated 7.1.2016.](i)an offence of rape with murder under section 376 read with section 302 of the Indian Penal Code, 1860;(ii)an offence punishable under section 14 of the Protection of Children from Sexual Offences Act, 2012;](b)[ "member of prisoner's family" means the husband, wife, son, daughter, father, mother, brother, sister, grand-father, grandmother, grand-son, grand-daughter, father-in- law, mother-inlaw, brother-in-law, sister-in-law, father's brother, father's sister, mother's brother or mother's sister of the prisoner;] [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.](c)"prescribed" means prescribed by the rules made under this Act;(d)"prisoner" means a person confined in prison under a sentence of imprisonment;(e)"Superintendent of Jail" means the Superintendent of the Jail in which the prisoner is undergoing his sentence of imprisonment.
