Section 4(1) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
(1)The Government or any other officer authorised by it in this behalf may, in consultation with the District Magistrate and subject to such conditions and in such manner as may be prescribed, release temporarily, on furlough, any prisoner who has been sentenced to a term of imprisonment of not less than five years, and who-(a)has, immediately before the date of his temporary release, undergone imprisonment for a period of three years, excluding remission;(b)has not during such period committed any jail offence and has earned at least three annual good conduct remissions:Provided that nothing herein shall apply to a prisoner who-(i)is a habitual offender as defined in [clause (d) of section 2 of the Himachal Pradesh Habitual Offenders Act, 1969 (Act No. 8 of 1970)] [Substituted for 'clause (3) of section 2 of the Punjab Habitual Offenders (Control and Reform) Act, 1952' by A.O. 1973.]; or(ii)has been convicted of robbery or dacoity or such other offence as the Government may, by notification, specify.
