405. Submission of cases directly to the Government.
(1)Cases of prisoners sentenced to imprisonment for a period of three years or more and imprisonment for life which are recommended by the State Sentence Review Board for premature release and ordered by the Government to be postponed for consideration at a further date shall not be placed by the Superintendent before the State Sentence Review Board, again and shall be submitted directly to the Government with the fresh opinions of the concerned officers under rule 406.(2)If the case of a prisoner whose sentence becomes due for review by the State Sentence Review Board two months before the date on which the prisoner's case is due for submission under rule 401, the superintendent shall submit the case of the prisoner to the Government under rule 404 after it is reviewed by the State Sentence Review Board.(3)The Superintendent shall not place cases of prisoners submitted to the Government under rule 404 before the State Sentence Review Board unless directed otherwise.
