Section 7(c) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
(c)Parole/furlough case of a convict who is resident of other State than Haryana but is a convict of the State of the Haryana parole/furlough case of that convict shall be initiated by the Superintendent of Jail and forwarded for sanction to the Director General with a copy to the concerned District Magistrate, where a prisoner wants to avail parole/furlough other than Haryana State for seeking his report/recommendation.
