(1)Where a person is detained in prison under a sentence of imprisonment, and the State Government is satisfied from his antecedents or his conduct in prison that he is likely to lead a law-abiding and useful life, if he is released from prison, the State Government may, subject to rules made under this Act, by order direct that such person be released on parole, upon his giving an undertaking to observe the conditions specified in the order and upon his entering into a bond to surrender himself to the Superintendent of the prison on revocation of such order, and be placed under the supervision or authority of a Parole Officer, who may be a Probation Officer appointed under the Probation of Offenders Act, 1958 (Central Act 20 of 1958) or any other officer appointed by the State Government to be a Parole Officer, or of a society, an institution or a responsible person willing to take charge of him :Provided that when an order is made under this section for release on parole of a person in respect of whom the State Government is not the appropriate Government as defined in section 2 of this Act, intimation about such order shall be immediately communicated by the State Government to the appropriate Government :Provided further that no person under a sentence of imprisonment for life for an offence for which death is one of the punishments provided by law shall be released on parole unless he has served at least ten years of actual imprisonment including any period of detention undergone during investigation, inquiry or trial of such offence.
