(1)On the 15th February and 16th August since the last meeting, if any, of the said Board, the Jailor shall with the help of the Assistant Jailor and the Clerk to whom the work has been entrusted by the Superintendent, prepare a statement of all convicted criminal prisoners whose sentences have become due for such review, according to the provisions of the foregoing rules, and the Superintendent, after due verification, shall submit the statement to the State Sentence Review Board.
