- If the convicted criminal prisoner submits a petition within the period of seven days prescribed in rule 342, it shall be addressed to the Governor of Goa, and the President of India. The Superintendent shall forthwith forward it by registered post A. D. to the Secretary to the Government in the Home Department together with a covering letter reporting the date fixed for the execution, and shall certify that the execution has been stayed pending receipt of the orders of the Government on petition. If no reply is received within 15 days from the date of the dispatch of the petition, the Superintendent shall send a reminder, by the quickest mode of communication available, to the Secretary of the Government in the Home Department, drawing attention to the fact, but he shall in no case carry out the execution before the receipt of reply from the Government.
