Section 6(5) in The M.P. Prisoners' Release on Probation Rules, 1964
(5)The applications received from the district, by the Inspector General of Prisons shall be considered by a Board consisting of the Home Secretary to the Government of Madhya Pradesh in the Home Department or any other officer empowered in this behalf by the Government, the Inspector General of Prisons, Madhya Pradesh, or the Deputy Inspector General of Prisons, as the case may be, and a non-official member to be appointed by the Government. Meeting of the Board shall be held at least once every month to make necessary recommendations. The Secretary' to the Government in the Home Department or any other officer empowered in this behalf by the Government, shall be the Chairman of the Board. A non-official member shall, unless the State Government terminates his appointment earlier, hold office for a term of three years.
