Section 4 in The Good Conduct Prisoners' Probational Release Rules, 1927
4. Conditional release of well-behaved prisoners.
(a)The Reclamation Officer may, at any time after consultation with the Superintendent, prepare a list of prisoners, who, from their antecedents or conduct in prison, appear to be likely, if released from prison, to abstain from crime and to lead a useful and industrious life, and may forward a list of such prisoners to the State Government with a recommendation for their release under the Act.The State Government may thereupon permit all or any of such prisoners to be released by licenses under section 2 of the Act.(b)A license under section 2 of the Act shall be in Form A herewith annexed, and shall contain the conditions stated therein.(c)No prisoner shall be released from a prison unless the conditions of the license are personally explained to him by the Superintendent and are accepted by him. The fact that the conditions were so explained to the prisoner and were accepted by him shall be certified on the license by the Superintendent.
