(1)The extension in the period of parole may be extended on the application of the prisoner or his relative or friends, or legal adviser, by an order in writing for such further period as may be specified in such order on the same conditions on which the prisoner was originally granted parole or on such other condition as the authority granting extension may determine.(2)The Superintendent shall not grant any extension where the Superintendent issues initial order granting parole.(3)Where the prisoner has applied for extension for such further period which does not make the total period more than 30 days, the Inspector General may by an order in writing, extend the period of Parole for such further period as may be specified in such order subject to sub-clause (1) and rule 327(3).(4)Where the initial order is issued by the Superintendent or by the Inspector General and the prisoner has applied for extension for such further period which exceeds thirty days, the Inspector General shall submit the case to the Government and the Government may, by order in writing, extend the period of Parole for such further period as may be specified in such order subject to sub-clause (1).
