327. Applications for parole how to be dealt with.
(1)In cases referred to under sub-rule (1) of rule 326, the Superintendent shall endorse his remarks thereon and submit one copy direct to the Government alongwith the nominal roll of the prisoner and the other to the Director General of Police of the State under intimation to the Inspector General.(2)In cases referred to under sub-rule (2) of rule 326, the Superintendent shall, subject to this rule endorse his remarks thereon as may be relevant and submit one copy to the Inspector General alongwith the nominal roll of the prisoner and the other to the Director General of Police of the State.(3)In cases referred to under sub-rule (3) of rule 326, the Superintendent shall endorse his remarks thereon and submit one copy to the Inspector General for his information and the other to the Director General of Police of the State for his report.(4)The superintendent while forwarding the prisoner's application for parole to the Director General of Police of the State shall specify in case of each application that to whom the report of the police is to be sent by the Director General of Police according to the respective sanctioning authorities for grant of parole under sub rules (1), (2) and (3)(5)The Director General of police of the State shall immediately make enquiries to ascertain whether the ground or grounds on which parole is applied for is or are genuine and submit immediately his report to the authority specified by the Superintendent while submitting the prisoner's application for parole for inquiry, mentioning inter-alia whether it recommends the grant of parole and also whether there is a likelihood of breach of peace if the prisoner is released on parole.
