Section 6 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
6. Prisoners not entitled to be released in certain cases.
- Notwithstanding anything contained in sections 3 and 4, no prisoner shall be entitled to be released under this Act, if, on the report of the District Magistrate, the Government or an officer authorised by it in this behalf is satisfied that his release is likely to endanger the security of the State or the maintenance of public order.
