(1)The Government shall constitute a State Sentence Review Board for reviewing from time to time and addressing how far a sentence has a salutary and reformative influence with reference to the record of a prisoner. The said Board shall consist of:-(i)Secretary to the Government, Prisons Department- Chairman.(ii)Secretary to the Government, Law Department- Member.(iii)A senior police officer nominated by the Director General of Police of the State- Member.(iv)A senior prison officer nominated by the Chief Secretary to the Government- Member.(v)Chief Probation Officer- Member.(vi)Inspector General- Member.(vii)Additional Inspector General- Member Secretary.
