(5)The case shall be forwarded to the Inspector General with the following documents: -(a)Forwarding letter stating that the prisoner's relatives, friends are willing to take care of him, if released;(b)The Nominal Roll in duplicate;(c)A copy of warrant in duplicate;(d)A copy of judgment;(e)The Medical case papers;(f)The Medical Board Certificate;(g)The opinion of the District Magistrate;(h)The Security Bond signed by the prisoner's relatives or friends (when the bond is not taken, then a remark that it will be taken at the time of release, should be made in the note under which the case of the prisoner is forwarded to the Inspector General).
