(1)Facility of supply of necessary writing material and assistance of a friend or counsel shall be given to a prisoner for preparing a petition under rule 337.(2)A convicted criminal prisoner may sign and submit as his own a petition drafted for him by his agent or friend provided he understands its contents, and the Jailor shall see that such prisoner understands the gist of its contents before signing it.(3)No petition shall be considered by the authority to which it is addressed unless it is signed by the convicted criminal prisoner or bears his left hand thumb impression and submitted through the Superintendent:Provided that where a relative or friend of a convicted criminal prisoner wishes to make a petition under rule 337, such petition may be submitted directly to the Government or through the Superintendent.
