Section 15(2) in The M.P. Prisoners' Release on Probation Rules, 1964
(2)The District Magistrate shall, on a consideration of the antecedents of the prisoner, his conduct in jail and his environments and after consulting the Probation Officer where one is appointed and such other authorities as he may think proper, within one month of the receipt of the application forward it to the Government stating his opinion whether the prisoner is likely to abstain from crime and lead a peaceable life if released from prison.
