316. How applications for grant of furlough should be dealt with.
(1)Two months before a prisoner becomes eligible to be considered for release on furlough, the Superintendent shall inform the prisoner accordingly. If the prisoner desires to be considered for such release, he shall make an application (in duplicate) to the Inspector General through the Superintendent stating clearly the name and full address of the place where he desires to spend the furlough, the full name of the relative willing to receive him on furlough and prepared to execute the surety bond, and shall also state whether he is in a position to bear the expenses of the journey both ways or either way and, if not, the amount of expenses that may be required by him for such journey.(2)On receipt of the application under sub-rule (1), the Superintendent shall, unless the prisoner is prima facie not entitled to release on furlough, forward it expeditiously to the Director General of Police of the State, with such remarks as he deems fit. A copy of this communication together with the prisoner's Nominal Roll shall be endorsed by the Superintendent to the Inspector General, and such endorsement shall inter-alia state.-(a)The amount of money the prisoner has to his credit including the amount he may have earned in prison,(b)the amount of money required for the journey both ways,(c)the amount of security the Superintendent considers proper,(d)the name of the village, taluka and district and State in which the prisoner proposes to spend his furlough,(e)the name of the District from which he hails,(f)the name of the District in which he was convicted.The Director General of Police of the State should be requested to furnish, along with his opinion, the following information regarding the relatives of the prisoner with whom he intends to stay while on furlough: -(a)Their relationship with the prisoner concerned.(b)Whether such relatives are willing to keep the prisoner while on furlough.(c)Whether they (viz., relatives) are willing to enter into surety bond.(3)The Director General of Police of the State shall thereafter forward the application to the Inspector General together with his recommendations.(4)The Director General of Police of the State shall, before forwarding the application to the Inspector General, cause inquiries to be made regarding the prisoner's statement, if any, that he is not able to bear the expenses of the journey both ways or either way, as the case may be, and make recommendations accordingly.(5)If furlough is not recommended, adequate reasons for it shall be given.(6)If on receipt of the application together with the recommendations under sub-rule (3), the sanctioning authority considers that furlough be granted, it shall make an order for the release of the prisoner on furlough on such conditions as may be specified in the order.
