404. Forwarding the recommendations to the Government.
(1)The Superintendent shall submit the recommendations of the State Sentence Review Board together with the documents relating to the prisoners recommended for premature release to the Government within 15 days from the date of recommendation of State Sentence Review Board through the Inspector General. The Inspector General shall forward the papers to the Government with his remarks for orders.(2)Decisions of the Government: The Government may either accept or reject the recommendation of the State Sentence Review Board on the ground to be stated. In the case where the recommendation has been rejected, the Government may ask the State Sentence Review Board to reconsider the case. The decision of the Government shall be communicated to the concerned prisoner and in case the Government orders to grant remission and his premature release, the prisoner shall be released forthwith, with or without conditions.(3)Cases of Ex-Military prisoners: In case of Ex- Military Prisoners, the recommendations of the State Sentence Review Board will be submitted to the Government who will forward them to the Government of India for orders.
