Section 7(a) in The Good Conduct Prisoners' Probational Release Rules, 1927
(a)If on the report of the Probation Officer or otherwise, the Reclamation Officer finds that any prisoner has been guilty of a breach of the conditions of his license or considers that he is unfit to be allowed to remain at large under the license, he shall report the matter to the State Government and the State Government may thereupon revoke his license.
