Section 51(3) in U.P. Security Prisoners Rules, 1972
(3)All applications for maintenance allowance shall be sent to the District Magistrate of the district in which the security prisoner ordinarily resides, who shall, after such enquiry as may be necessary, forward the application to the State Government with a report on the circumstances of the dependants of the security prisoner. If the applicant is not a resident of the Uttar Pradesh, the application shall be forwarded direct to the State Government.
