(1)Any convicted criminal prisoner may submit a petition to the Governor of Goa for the grant of pardon, reprieves, respites or remission of punishment or to suspend, remit or commute the sentence passed against him.(2)Such petition shall,(i)be signed by the prisoner and attested by the Jailor,(ii)be accompanied by a nominal roll of the prisoner in Form No. XVII and(iii)subject to the provisions of rule 340 be forwarded by the Superintendent with a covering letter addressed to the Secretary to the Government in the Home Department.(3)The Superintendent shall also enter in the remarks column of the nominal roll any other fact of importance having a bearing on the case, such as, whether the accomplices of the prisoner have been released, whether he is known to be a habitual criminal.(4)Petition from two or more prisoners convicted at one and the same trial may be forwarded together under one covering letter and one nominal roll.(5)The procedure laid down in this rule shall also apply to petitions addressed to the President of India or to the Registrar of the Supreme Court of India with this modification that where a petition is written in a regional language, it shall be accompanied by its translation or with a precise summary in English.(6)Communications from a prisoner addressed to the High Court or to the Supreme Court, pertaining to matters other than an appeal or application for revision shall, subject to the provisions of rule 340, be forwarded through the Government.(7)Any petition of appeal or application for revision addressed to the High Court or the Supreme Court shall, in accordance with the provisions of Rule 352, be forwarded direct to the Court concerned.(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.(9)The Superintendent shall see that such communications as are to be forwarded through the Government are forwarded with the least possible delay.
