330. Conditions subject to which prisoners may be granted parole.
- The sanctioning authority may grant parole to a prisoner subject to his executing a Surety Bond in Form I and a Personal Bond in Form II or giving cash security in Form III respectively to observe all or any of the conditions mentioned therein and also subject to such other conditions, if any, as may be specified by the sanctioning authority:Provided that when prisoners convicted of serious offences are released on parole, a condition shall be included in the parole order directing or requiring the prisoner to report at the Police Station nearest to the place where he intends to spend his parole initially on his reaching such place and thereafter once or twice a week at such intervals as may be considered expedient:Provided further that when a prisoner applies for parole for the purpose of appearing at an examination, he will not be eligible to be released on parole unless the Inspector-General has passed an order in advance permitting him to appear at such examination.
