(4)If the un-expired period of sentence of a prisoner-(a)does not exceed six months, the Inspector General may direct his/her immediate release, after making personal inquiries into the case and consulting the District Magistrate of that District.(b)exceeds six months but does not exceed two years, the Inspector General shall, after consulting the concerned District Magistrate, immediately report the facts of the case with his recommendations, to the Government for orders.(c)exceeds two years, or if the Inspector General thinks the prisoner should not be released, he shall report the facts of the case, after consulting the concerned District Magistrate, along with his opinion, to the Government for orders.
