(1)With the consent of the District Magistrate within the limits of which the prisoner's offence was committed, the Superintendent may release a prisoner suffering from disease, provided -(a)the disease is likely to prove fatal if the prisoner remains in prison;(b)there is a reasonable chance of recovery if the prisoner be released;(c)the prisoner has not done any wilful act, since he has been in prison, to produce or aggravate his disease;(d)the medical officer recommends the release and certifies that conditions (a), (b) and (c) are fulfilled; and(e)the prisoner has not more than six months to remain in prison.(2)The prisoner shall be informed before release that his release is subject to the sanction of the State Government, and that, if such sanction be withheld he will have to return to prison to serve out the remainder of his sentence and the prisoner shall be required to give security bond of two persons to the effect that they will be responsible to produce the prisoner before the Superintendent if required to do so.(3)The case shall be immediately reported to the Inspector-General in the prescribed form for submission to the State Government.
