- If the District Magistrate dissents from the Superintendent's recommendations the case shall be submitted to the Commissioner of the Division within the limits of which the prisoner's offence was committed, and he may either order his release, subject to the provisions of clauses (2) and (3) of paragraph 453, or submit the case for the orders of the state Government.Note. - Cases which are not provided for in these rules will be dealt with by the State Government under the provisions of Section 432 of the Code of Criminal Procedure, 1973, on receipt of recommendations from the local authorities.
