(1)The authority competent to sanction release of a convicted prisoner on parole shall be the Government in the following cases:(a)Prisoners convicted by the Courts situated outside the State,(b)Prisoners convicted by the Courts situated within the State but confined in prisons situated outside the State,(c)Prisoners convicted of political offences,(d)Any other case or class of cases wherein the Government has directed that the case or specified class of cases be referred to it for orders.(2)In the cases other than those specified in sub-rule (1), the Superintendent shall be the competent authority to sanction release of a convicted prisoner on parole upto a maximum period of 14 days.(3)In cases other than those covered under sub-rule (1) and (2), the Inspector General shall be the competent authority to grant parole for a maximum period of 30 days at a time.
