(1)With the consent of the District Magistrate within the limits of which the prisoner's offence was committed, the Superintendent may release a prisoner suffering from disease, provided -(a)the disease is likely to prove fatal if the prisoner remains in prison;(b)there is a reasonable chance of recovery if the prisoner be released;(c)the prisoner has not done any wilful act, since he has been in prison, to produce or aggravate his disease;(d)the medical officer recommends the release and certifies that conditions (a), (b) and (c) are fulfilled; and(e)the prisoner has not more than six months to remain in prison.
