(1)The State Sentence Review Board shall consider the social history of the prisoner, the circumstances of his criminal behaviour, conduct in the prison, response to training and treatment, marked changes in habits, attitude and character, degree of criminality, health and mental condition and the possibility of his resettlement after release. The State Sentence Review Board may also take into consideration such circumstances as were not before the Court when the sentence was awarded. The State Sentence Review Board shall also consider the opinion of the Superintendent of Police and the District Magistrate. On the basis of such overall examination of the case, the State Sentence Review Board may recommend deserving prisoners for premature release, either on specified conditions or unconditionally, after recording the reasons for the recommendations in every case.
