(1)The Government shall constitute a State Sentence Review Board for reviewing from time to time and addressing how far a sentence has a salutary and reformative influence with reference to the record of a prisoner. The said Board shall consist of:-(i)Secretary to the Government, Prisons Department- Chairman.(ii)Secretary to the Government, Law Department- Member.(iii)A senior police officer nominated by the Director General of Police of the State- Member.(iv)A senior prison officer nominated by the Chief Secretary to the Government- Member.(v)Chief Probation Officer- Member.(vi)Inspector General- Member.(vii)Additional Inspector General- Member Secretary.(2)The State Sentence Review Board shall review the sentences of imprisonment (including imprisonment imposed by a court in default of payment of fine) awarded to prisoners for recommending premature release in appropriate cases.(3)The Government may decide the constitution of a separate Review Board and about the procedure of its functioning for adolescent prisoners if considered necessary according to their number.
