Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Good Conduct Prisoners Probational Release (Amendment) Act, 1956 20 of 1956 [20 September 1956] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 2 of Assam Act II of 1938 Assam Good Conduct Prisoners Probational Release (Amendment) Act, 1956 20 of 1956 [20 September 1956] PREAMBLE An Act to amend the Good Conduct Prisoners' Probational Release Act, 1938 Whereas it is expedient to amend the Good Conduct Prisoners' Probational Release Act, 1938 (Assam Act II of 1938), hereinafter referred to as the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Seventh Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Good Conduct Prisoners Probational Release (Amendment) Act, 1956. (2) It extends to the whole of Assam. (3) It shall come into force at once. 2. Amendment of Section 2 of Assam Act II of 1938 :- Section 2 of the principal Act shall be renumbered as sub-section (1) of that section and the following shall be inserted between sub- section (1) so renumbered and the explanation thereto and be numbered (2) as follows:-- "(2) The State Government may grant leave by a Licence to a person who has been confined in prison under a sentence of imprisonment for such period as may be specified in the Licence and for such purposes as may be prescribed by rules made under this Act, on being satisfied, after taking into consideration his antecedents, conduct in prison, nature of the offence and the manner in which he committed it, that he is, if released from prison, not likely to commit a crime within the period of the leave".