Section 6(3) in The M.P. Prisoners' Release on Probation Rules, 1964
(3)On receipt of an application under sub-rule (2) the District Magistrate shall immediately consult the Superintendent of Police and the Probation Officers, where one is appointed and, if necessary, the District Magistrate of the district in which the prisoner ordinarily resides and on receipt of their reports fill in the entries meant to be filled in by him and shall, without delay, forward the same to the Inspector General of Prisons, Madhya Pradesh.
