(1)Where a sentence of death is passed or confirmed by the High Court and the person sentenced does not make an appeal to the Supreme Court or an application for mercy within the stipulated period, or where a sentence of death is upheld by the Supreme Court and the person sentenced does not make an application for mercy within the stipulated period, the Superintendent shall make a reference of the case to the State Government under intimation to the Inspector General, and postpone the execution of the sentence of death pending receipt of the orders of the State Government.
