322. Intimation of release and of non-surrender of prisoner.
(1)Whenever any prisoner is released on furlough, an intimation of his release on furlough shall forthwith be given by the Superintendent of prison: -(i)to the Inspector General.(ii)to the Director General of Police of the State.(2)Where a prisoner does not surrender himself to the prison authorities after the expiry of the period of furlough, the sanctioning authority may, if it is satisfied that any of the conditions on which the furlough was granted has not been fulfilled, cancel its order granting such furlough. An intimation regarding such cancellation shall forthwith be given by the Superintendent to the Officer specified in clause (ii) under sub-rule (1). Upon such intimation, the police authorities may arrest the prisoner, if at large, and remand him to undergo the unexpired portion of his sentence.
