Section 7 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
7. Convict of other State. section 10(2)(d).
(a)The parole/furlough case of convict of the State other than Haryana State, who is undergoing imprisonment in Jail of Haryana or reciprocal basis or otherwise, shall be initiated by the Superintendent Jail and forwarded to the Director General of Prisons of that State, where from he was convicted, for consideration/sanction/disposal as per their parole/furlough Act/rules.(b)In case a prisoner who is convict of the State of Haryana and also a convict of the other State than Haryana and confined in the Jail of Haryana his parole/furlough case shall be decided by the Director General of Prisons/competent authority of the State wherefrom he has been convicted and sentenced for more serious/heinous crime.(c)Parole/furlough case of a convict who is resident of other State than Haryana but is a convict of the State of the Haryana parole/furlough case of that convict shall be initiated by the Superintendent of Jail and forwarded for sanction to the Director General with a copy to the concerned District Magistrate, where a prisoner wants to avail parole/furlough other than Haryana State for seeking his report/recommendation.
