329. Enquiries may be made on receipt of application and police report.
- On receipt of an application for parole along with the report of the Director General of Police under rule 328 (5), the sanctioning authority may make such further enquiries as it considers necessary, and pass such orders as it considers fit. If the sanctioning authority considers that there is no objection to release the prisoner concerned on parole it shall make an order for his release on parole.
