(1)The authority competent to sanction release of a convicted prisoner on parole shall be the Government in the following cases:(a)Prisoners convicted by the Courts situated outside the State,(b)Prisoners convicted by the Courts situated within the State but confined in prisons situated outside the State,(c)Prisoners convicted of political offences,(d)Any other case or class of cases wherein the Government has directed that the case or specified class of cases be referred to it for orders.
