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State of Goa - Section

Section 289 in Goa Prisons Rules, 2006

289. Scale of ordinary remission.

(1)Subject to the provision of these rules (including this rule), ordinary remission may be granted to the prisoners mentioned in column 1 of the Table below, being prisoners who are eligible for remission under rule 287 for the number of days not exceeding those shown against them in column 2 thereof:-
Category of prisoners Scale of remission
1 2
(a) All prisoners except habitual prisoners (i) three days percalendar month, subject to rule 147 and rule 291 for goodbehaviour, discipline and participation in the variousactivities, such as physical institutional training, educationalprogrammes and the like; and(ii) four days per calendar month, forperforming the allotted work in accordance with the prescribedstandards.
(b) Prisoners working conservancy jobs. three days per calendar month, being aremission, in conservancy or cooking jobs in addition to theremission earned under clause (a).
(2)Where a prisoner eligible for remission under rule 287 is unable, for reasons beyond his control (such as, court attendance or transit from one prison to another), to participate in the institution activities during any months, he may, if his conduct during that month was good, be granted remission at the scale earned by him during the month immediately preceding such month.
(3)Unless otherwise directed by the Inspector General, a prisoner may be granted ordinary remission for the month in which he is released on furlough or parole at the scale earned by him during the month immediately before his release on furlough or parole.
(4)Remission at the scale prescribed in clause (a) sub-rule (1) may be granted to a prisoner who is eligible for remission under rule 287 if -(a)the inability referred to in sub-rule (2), arises soon after his admission into the prison, or(b)if a Medical Officer has duly certified that the prisoner being a bonafide indoor patient in a hospital or being convalescent, invalid or infirm, was unable to perform the allotted work in accordance with the prescribed standards during the month.
(5)Where a prisoner has been punished during any month, then if he is punished for bad conduct or for any violation in relation to his work which in the opinion of the Superintendent was a minor one, the monthly remission for good conduct or for work shall be reduced up to three days; but if the misconduct or any such violation in the opinion of the Superintendent was of a serious nature, the prisoner shall not be entitled to any remission for good conduct, or as the case may be, for work, for that month. The Superintendent shall record his reasons in writing for deciding misconduct or violation in relation to work as of a minor or serious nature.