Section 2 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 (Act No. 12 of 1969);(b)"Form" means a Form appended to these rules;(c)"Inspector General" means the Inspector General of Prisons, Himachal Pradesh;(d)"Releasing Authority" means the Government or such other authority to whom the powers of the Government are delegated under sub-section (4) of section 3 or sub-section (1) of section 4 of the Act;(e)"section" means a section of the Act.
