The Good Conduct Prisoners Probational Release Act 1926

1926: Pb. Act 10 ]  GOOD CONDUCT PRISONERS PROBATIONAL RELEASE. 
THE GOOD CONDUCT PRISONERS PROBATIONAL RELEASE ACT 1926 
CONTENTS 
Section. 
1. Short title extent and commencement. 
2. Power of Government  to release by license on conditions imposed by it. 
3. Period for which license is to be in force. 
4. Period  of release to be reckoned as imprisonment for computing period of  sentence served. 
5. Form of License  
6. Special powers of District Magistrate. 
7. Released absconders who escape from supervision to be punishable. 
8. Power to make rules. 
  
1926: Pb. Act 10 ]  GOOD CONDUCT PRISONERS    171 
PROBATIONAL RELEASE. 
THE GOOD CONDUCT PRISONERS PROBATIONAL RELEASE ACT 1926 
PUNJAB ACT 10 OT 1926. 
[Received The Assent Of The Governor Of The Punjab On The 21st July, 1926, and that of the Governor-
General on the 16th August, 1926, and was first "published in the Punjab Gazette of the 27th August 
1926] 
1 2 3 4 
Year No.  Short Whether repealed or otherwise affected by 
legislation.  
1926 10 The Good Conduct 
Prisoner's Probation 
Release Act , 1926 
Amended in part by Government of India 
(Adaptation of Indian Laws) order, 1937 
 
Amended by the Indian Independence 
(Adaptation of Bengal and Punjab Acts) Order, 
1948 (G.G.O 40). 
 
Amended by the Adaptation of Laws order, 
1950. 
 
Amended by the Adaptation of Laws (Third 
Amendment) Order 1951. 
 
Amended by Punjab Act 33 of 1956'. 
 
Extended to pepsu Territory by Punjab Act 18 of 
1958". 
 
Amended by Punjab Act 25 of 1964." 
 
Amended by Punjab Act 274 of 1969." 
 
" For Statement of Objects and Reasons, see Punjab Gazettee, 1926 Part I, page 543 and for Proceedings 
in Council, see Punjab Legislative Council Debates, Valume IX-B, Page 1109-11. It came into force on 1st 
May, 1927. 
 " See Punjab Gazettee, 1926, Part 1, Pages 808-09. 
 " For Statement of Objects and Reasons, See Punjab Government Gazette ( Extra-ordinary), 
1956, Page 1088. 
 " For Statement of Objects and Reasons, See Punjab Government Gazette ( Extra-ordinary), 
1958, Page 546 K. 
 " For Statement of Objects and Reasons, See Punjab Government Gazette ( Extra-ordinary), 
1964, Page 935-937. 
 " For Statement of Objects and Reasons, See Punjab Government Gazette ( Extra-ordinary), 
1969, Page 1067-68. 
  
172.  GOOD CONDUCT PRISONERS [ 1926: Pb. Act 10 
PROBATIONAL RELEASE.     
PUNJAB ACT 10 OF 1926. 
An Act to Provide for the release of good Conduct Prisoners on conditions imposed by the 1[State 
Government]. 
Promble 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power of 
Government to 
release by 
license on 
conditions 
imposed by  
 Whereas it  is expedient to provide for the conditional release from prison 
of good conduct prisoners in certain cases before the completion of the term of 
imprisonment to which they have been sentenced , and whereas the previous 
sanction of the Governor-General under Sub-section  (3) of Section 80-A of the 
Government of India Act has been obtained: 
it is hereby enacted as follows:- 
1. (1) This act may be called the Good Conduct Prisoners' Probational 
Release Act, 1926. 
(2) It extends to 2Punjab 
(3) It shall come into force on such 3date as the 4[State] Government 
may be notification appoint in this behalf. 
 2. Notwithstanding anything contained in section 401 of the Code of 
Criminal Procedure, 1898, where a person is confined in prison is confined in prison 
under a sentence of imprisonment, and it appears to the 4[State] Government from 
his antecedents or his conduct in the prison that he is likely to abstain from crime 
and lead useful and industrious life, if he is  released from prison, the 4[State] 
Government may be license permit him to be released on condition that he be 
placed under the supervision or authority of a 5[Government officer]    or a secular 
institution or a person or society, named in the license and willing to take charge of 
him. 
 Explanation.- The expression " sentence of imprisonment" in this section 
shall include imprisonment in default of payment of fine and imprisonment for 
failure to furnish security under Chapter VIII of the Code of Criminal Procedure, 
1898.  
 
 
 
 
 
 
 
 
 
 
 
 
 1Substituted for the words " Provincial Government" by the Adaptation of Laws (Third 
Amendment) order, 1951. 
 2 Substituted for the words " East Punjab" (which had been inserted for words " the Punjab") by 
Adaptation of Laws order, 1950. 
 3This act came into force on 1st May , 1927- vide Punjab Government(Jails) notification No. 
13272, dated 27th April, 1927. 
 4Substituted for the words " Provincial" by the Adaptation of Laws Order, 1950. 
 5Substituted for the words " Servant of the Crown" by the Adaptation of Laws (Third 
Amendment) order 1951. 
 6The words " professing the same religion as the prisoner" omitted by Punjab Act 27 of 1969, 
section 2. 
  
1926: Pb Act 10] Good Conduct Prisoners Probational Release   173. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power of 
Government to 
release by 
license on 
conditions 
imposed by  
 3.  A license granted under the provisions of section 2 Shall be in force 
until the date on which the person released would, in the execution of the order or 
warrant authorizing his imprisonment, have been discharged from prison had he not 
been released  on license , or until the license is revoked, whenever is sooner. 
 4. The period during which a person is absent from prison under the 
provisions of this Act on a license which is in force shall be reckoned as a part of the 
period of imprisonment to which he was sentenced, for the purpose of computing 
the period of his sentence and for the purpose of computing the amount of 
remission of his sentence which might be awarded to him under any rules in force 
relating to such remission. 
 5. A license granted under the provisions of section 2 shall be in such 
form and shall contain such conditions as the 1[State] Government may , by general 
or special order or by rules made in this behalf direct. 
 6. (i) The 1[State] Government may at any time revoke a license 
granted under the provisions of Section 2. 
  (2) An order of revocation passed under the provisions of sub-
section (I) shall specify the date with effect from which the license shall cease to be 
in force and shall be served in such manner as the 1[State] Government may by rule 
prescribe, upon the person whose license has been revoked. 
  3[(3)  A Government office under whose authority or supervision 
the prisoner was released under section 2 of the Act, may order his arrest and 
detention, until the order of revocation of a license is passed, in such place and 
subject to such conditions as may be prescribed by the State Government] 
 7 (1) If any person escapes from the supervision or authority of a 
3[Government officer]  or secular institution, or a society or person in whose charge 
he has been placed under the provisions of section 2, or if any person whose license 
has been revoked under the provisions of section 6, fails without lawful excuse, the 
burden of proving which shall be upon him, to return to the prison from which he 
was released, on or before the date specified in the order. 
  1 Substituted for the word" Provincial " by the Adaptation of laws order, 
1950.  
  2 Added and shall always be deemed to have been added by Punjab Act 33 
of 1956 section 2. 
 3 Substituted for the words " servants of the crown" by the Adaptation of 
Laws (Third Amendment) order 1951. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
  
174   Good Conduct Prisoners Probational Release   1926: Pb Act 10 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Power of 
Government to 
release by 
license on 
conditions 
imposed by  
 of revocation, such person shall on conviction  be punishable with 
imprisonment for a term which may extent to two years or with fine, or with both. 
 (2) An offence punishable under the provisions of sub-section (1) shall 
be deemed to be a cognizable offence within the meaning of clause (f) of sub-
section (1) of section 4 of the code of Criminal procedure 1898. 
8. The 2[State] Government may make rules3 consistent with this Act:- 
 (1) for the form and conditions of licenses on which prisoner may be 
released. 
 (2) for defining the powers and duties of Government officers, societies 
or persons, under whose authority or supervision conditionally released prisoners 
may be kept, 
 (3) for defining the classes of offenders who may be conditionally 
released and the period of imprisonment after which they may be so released, 
 (4) generally for carrying into effect all the purposes of this act.  
 1 The words " by a Magistrate" omitted by Punjab Act 25 of 1964. 
 2 Substituted for the words " Provincial " by   the Adaptation of Law Order, 
1950 
 3 For rules see notification No. 13273, dated 27 the April, 1927, Punjab 
Gazette 1927, Part1, Pages 395-98. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 

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