(1)The State Government may, by rules made under this Act, provide for the grant of the following kinds of remission to an inmate under a sentence of imprisonment: -(a)ordinary remission as incentive for good conduct and work in prison; and(b)special remission as reward for any special service rendered in prison :Provided that the remission granted under the provisions of this sub-section shall be subject to withdrawal, forfeiture or revocation in accordance with rules made under this Act.
