Section 7(b) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
(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.
