(1)An officer awarding ordinary remission shall, before making the award, consult the prisoner's history-ticket in which every offence proved against the prisoner must be carefully recorded.(2)If a prisoner has not been punished during the quarter otherwise than by a formal warning, he shall be awarded the full ordinarily remission for that quarter under paragraph 635, or, if he is a convict- officer, under paragraph 636.(3)If a prisoner has been punished during the quarter otherwise than by a formal warning, the case shall be placed before the Superintendent, who after considering the punishment or punishments awarded, shall decide what amount of remission shall be granted under paragraph 635 or if the convict is a convict-officer under paragraph 636, all remissions recorded on the prisoner's history-ticket shall be entered quarterly on remission sheet (or card) are not marked in the general remission register.
