(8)A petition from a prisoner convicted by a Court in any other State or Union Territory shall, in the first instance, be scrutinized by the Superintendent, and the Superintendent shall, where the redress sought for, or the subject matter of the petition, is not within the competence of the prison authorities or the Government, forward it direct to the Government of such other State, Union Territory, Central Government or, as the case may be, irrespective of the authority or officer to whom it is addressed:Provided that petitions requiring the opinion or views of the Government shall be forwarded through the Government.
