- (a) Every prisoner shall be at liberty to petition the Government for clemency, and shall, should he so desire, be accorded reasonable facilities for preparing and submitting such a petition."Except in the case of petitions against the execution of sentences of death all such petitions must be accompanied by copies of the judgments of the Court of conviction and of any superior court which may have dealt with the case on appeal or revision, to be supplied by the petitioners themselves".(b)Procedure for disposal of representation memorandum addressed to high dignitaries by the prisoners. - Prisoners have the right to address any representation/memorandum to any high dignitary of the Government of India and State Government. All these representations if found not objectionable and in order be forwarded to the concerned dignitary or authority through the I.G. Prisons, who may forward it to the State Government and if required the State Government may forward it to the Central Govt.Duties of Superintendents of Jails
