When any person subject to this Act has been convicted by a Force Court of any offence, the Central Government or the Director-General or, in the case of a sentence, which he could have confirmed or which did not require confirmation, an officer not below the rank of Additional Deputy Inspector-General within whose command such person at the time of conviction was serving, or the prescribed officer may,–(a)either with or without conditions which the person sentenced accepts, pardon the person or remit the whole or any part of the punishments awarded; or(b)mitigate the punishment awarded; or(c)commute such punishment for any less punishment or punishments mentioned in this Act; or(d)either with or without conditions which the person sentenced accepts, release the person on parole.
