Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Good Conduct Prisoners (Temporary Release) Amendment Act, 2014 8 OF 2014 CONTENTS 1. Short title 2. Amendment of section 5A of Haryana Act 28 of 1988 Haryana Good Conduct Prisoners (Temporary Release) Amendment Act, 2014 8 OF 2014 An Act further to amend the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988. Be it enacted by the Legislative of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows:- 1. Short title :- This Act may be called the Haryana Good Conduct Prisoners (Temporary Release) Amendment Act, 2014. 2. Amendment of section 5A of Haryana Act 28 of 1988 :- For section 5A of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, the following section shall be substituted, namely :- " 5 A . Special provisions for temporary release of hardcore prisoners.-(1) Notwithstanding anything contained in sections 3 and 4, no hardcore prisoner shall be entitled to temporary release or furlough : Provided that a hardcore prisoners may be released on temporary basis to attend the marriage of his grand child or sibling, or death of his grand parent, parent, grand parent-in-laws, parent-in-laws, sibling, spouse, child or grand child under an armed police escort, for a period of forty-eight hours, to be decided by the concerned Superintendent of Jail: Provided further that a hardcore prisoner may be released on temporary basis to attend the marriage of his daughter for ninety- six hours and for the marriage of his son for seventy-two hours under an armed police escort, to be decided by the concerned Superintendent of Jail. He shall intimate within twenty-four hours, the concerned District Magistrate and Superintendent of Police in this regard with full particulars of the hardcore prisoner being so released. (2) Notwithstanding anything contained in sub-section (1), a hardcore prisoner, who has not been awarded death penalty, may be entitled for temporary release or furlough only if he has completed five years of sentence as a convict in jail excluding the under trial period and has not been awarded any minor or major penalty by the Superintendent of Jail, as judicially appraised by the concerned District and Sessions Judge: Provided that if the prisoner so released under this sub-section violates any condition of temporary release or furlough, he shall be debarred from such release in future.".