(a)On the 1st and 3rd Saturdays of every month the P.R. slips of P.R. prisoners who are to be released during the following half month and also who had died during the preceding half month, irrespective of the place of conviction or residence, shall be obtained from the jail by the police officer deputed to prepare the jail parade report. The P.R. slips of P.R. convicts shall be treated as release notices.(b)If P.R. slips are not received in time, the fact shall be reported by the Superintendent of Police to the Superintendent of the jail.(c)The P.R. slips of P.R. prisoners whose P. R. slips have for any reason not been included in the fortnightly batch and whose release falls due before the despatch of another batch, shall be sent without delay by the jail authorities to the Superintendent of Police direct. In cases of non-observance of this regulation, the Superintendent of Police shall report the matter without delay to the Superintendent of the jail concerned, and, send a copy of the report to the Deputy Inspector-General, Criminal Investigation Department.(d)P.R. slips referring to other districts shall be forwarded to the district concerned for information. The number and date of despatch of a P.R. slip shall be quoted in column 8 of B.P. Form No. 84. The station officer shall report to the Superintendent a week after the release whether the released convict has returned home.(e)P.R. slips of all P.R. prisoners released on bail shall be sent by the Superintendent of Jail to the Superintendent of Police, who shall return them to the jail if the prisoner is again incarcerated.(f)P.R. slips shall be ultimately pasted with their corresponding foils in the P.R. slip book. The name of the identifying warder noted on the P.R. slip shall be transcribed into the Court conviction register by the Court officer.
