- If the result of an appeal to the Chief Judicial Magistrate or Sessions Judge is not communicated within one month or in the case of an appeal to the High Court, within three months of the date on which such appeal was submitted, the Superintendent shall send a reminder to the Court concerned and repeat the enquiry at reasonable intervals. The result of an appeal shall, when received, be communicated to the prisoner concerned and entered in his history-ticket and Admission Register.
