In exercise of the powers under Section 59 of
the Prisons Act, 1894 (Act No. 9 of 1894), read with Section 21 of the General
Clauses Act, 1897 (Act No. 10 of 1897), and all other powers enabling him in
this behalf, the Governor is pleased to make the following rules with a view to
amending the rules relating to the Remission system and Premature Release
contained in Chapter VIII of the Uttar Pradesh Jail Manual. (1)
These
rules may be called the Uttar Pradesh Jail Manual (Seventh Amendment) Rules,
1992. (2)
They
shall come into force immediately. In the rules relating to Remission system and
Premature release contained in Chapter VIII of the U.P. Jail Manual in the rule
contained in Paragraph 198, in clause (6), the following note shall be inserted
at the end, namely:- "Note. - Three members shall form the
Quorum of a meeting of the advisory committee."UTTAR
PRADESH JAIL MANUAL (SEVENTH AMENDMENT) RULES, 1992
PREAMBLE