Section 7(a) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007
(a)The parole/furlough case of convict of the State other than Haryana State, who is undergoing imprisonment in Jail of Haryana or reciprocal basis or otherwise, shall be initiated by the Superintendent Jail and forwarded to the Director General of Prisons of that State, where from he was convicted, for consideration/sanction/disposal as per their parole/furlough Act/rules.
