(1)The State Sentence Review Board shall meet at least once in six months at the respective prisons on a date to be notified to its members, at least 10 days in advance by its Member Secretary, who shall fix the date in consultation with the Chairman. Complete agenda papers shall accompany the notice of such a meeting.(2)In absence of the Chairman, the meeting shall be chaired by the Law Secretary. The Board shall, as far as practicable, make unanimous recommendations. In case of dissent, the decision of the Board shall be by majority view.(3)The State Sentence Review Board shall review the cases of the following categories of prisoners for recommending premature release:-(i)Women offenders sentenced for infanticide:- Their cases shall be reviewed immediately on admission in prison and they shall be sent to the care of voluntary organizations of good repute for a reasonable period of time.(ii)Women offenders who have committed crime under compulsion and/or under social and cultural pressures: Their cases shall also be reviewed immediately on admission in prison for sending them to the care of voluntary organizations of good repute.(iii)Women offenders sentenced to life imprisonment: On completion of seven years of imprisonment, including remission, except those covered under section 433-A of the Code of Criminal Procedure, 1973, whose cases will be considered only after completing 14 years of actual imprisonment.(iv)Life convicts (men and adolescent offenders) on completion of 10 years of imprisonment, including remission, except those covered under section 433-A of the Code of Criminal Procedure, 1973, whose cases will be considered after completing 14 years of actual imprisonment.(v)Non-habitual male and adolescent offenders, (other than those sentenced to imprisonment for life), sentenced to undergo more than one year of imprisonment, on undergoing half of their substantive sentence, including remission, subject to the condition that they shall not be actually released unless they have undergone at least one year of sentence including remission.(vi)Non-habitual women offenders (other than those sentenced to imprisonment for life), sentenced to a term of imprisonment of more than one year, on undergoing half of their substantive sentence, including remission, whichever is less. This would be subject to the condition that they shall not be actually released unless they have undergone at least one year's imprisonment including remission.(vii)Habitual offenders (other than those sentenced to imprisonment for life) sentenced to five years or more of imprisonment, on completion of two-third of their sentence including remission, subject to the condition that they shall not be released unless they have undergone at least five years of imprisonment including remission.(viii)Prisoner convicted of offences such as rape, dacoity, and terrorist crimes, kidnapping, smuggling (including those convicted under NDPS Act) Prevention of Corruption Act, Immoral Traffic (Prevention) Act, 1956, offences against State, and undergoing life imprisonment, after completion of 14 years of sentence inclusive of remission.(ix)Prisoners convicted of offences mentioned in Para (viii), other than those sentenced to imprisonment for life, or to a term of imprisonment of five years and above, after completing three-fourths of the sentence including remission, subject to the condition that they shall not be released unless they have undergone at least five years of sentence including remission.(x)Old (above 65 years of age) and infirm offenders (other than those serving life imprisonment) sentenced to imprisonment for one year and more, on completion of one third of the substantive sentence including remission, subject to the condition that they shall not be actually released unless they have undergone at least one year of imprisonment including remission.(xi)Offenders certified by a designated Medical Board to be suffering from incurable diseases likely to prove fatal, whenever such a situation arises.
