332. Intimation of release and of non-surrender of a prisoner.
(1)whenever any prisoner is released on parole, an intimation of his release on parole shall forthwith be given by the Superintendent to the authority which granted him parole and copies thereof shall also be sent:-(i)To the Inspector General,(ii)To the Director General of Police of the State.(2)Where a prisoner does not surrender himself to the prison authorities after the expiry of the period of parole, the sanctioning authority may, if it is satisfied that any of the conditions on which the parole was granted has not been fulfilled, cancel its order granting such parole. The Superintendent shall forthwith give an intimation regarding such cancellation to the Officers specified in clause (ii) of sub-rule (1). Upon such intimation, the police authorities may arrest the prisoner, if at large, and remand him to undergo the un-expired portion of his sentence.
