(1)Where a prisoner is suffering from illness, other than an acute infectious disease, of such nature or severity, that there is no hope of recovery, and it is considered desirable to allow him the comfort of dying out of prison, the Medical Board shall send a Certificate in Form No. XXXVII together with a detailed report of the case to the Superintendent.(2)Where a Medical Board considers that any prisoner is in danger of death from illness other than acute infectious disease, and that the illness will be aggravated by keeping him in the prison and that the prisoner's release is desirable, he shall send a certificate to that effect together with a detailed report of the case to the Superintendent.(3)On receipt of the certificate, the Superintendent shall immediately report the fact to the Inspector General, address the prisoner's relatives or friends, if any, and ascertain from them whether they are willing to look after the prisoner. If they are willing, then the Superintendent shall require them to execute a security bond to the effect that they shall hand over the prisoner committed to their care to the Superintendent at the time required by the Superintendent. The Security Bond shall be for such amount not less than five hundred rupees and not more than one thousand rupees, as the Superintendent may think fit.(4)If the un-expired period of sentence of a prisoner-(a)does not exceed six months, the Inspector General may direct his/her immediate release, after making personal inquiries into the case and consulting the District Magistrate of that District.(b)exceeds six months but does not exceed two years, the Inspector General shall, after consulting the concerned District Magistrate, immediately report the facts of the case with his recommendations, to the Government for orders.(c)exceeds two years, or if the Inspector General thinks the prisoner should not be released, he shall report the facts of the case, after consulting the concerned District Magistrate, along with his opinion, to the Government for orders.(5)The case shall be forwarded to the Inspector General with the following documents: -(a)Forwarding letter stating that the prisoner's relatives, friends are willing to take care of him, if released;(b)The Nominal Roll in duplicate;(c)A copy of warrant in duplicate;(d)A copy of judgment;(e)The Medical case papers;(f)The Medical Board Certificate;(g)The opinion of the District Magistrate;(h)The Security Bond signed by the prisoner's relatives or friends (when the bond is not taken, then a remark that it will be taken at the time of release, should be made in the note under which the case of the prisoner is forwarded to the Inspector General).
