(1)Immediately on admission of a convict, eligible for being considered for premature release, the Superintendent shall get a copy of the judgment in his/her case from the Court. Superintendent shall initiate action, at least 3 months in advance, in case of prisoners eligible for consideration, for premature release, by collecting and compiling the following information and records:-(i)Copies of the judgments of the original court and the appellate court; and in case of prisoners by court martial, from the authorities concerned.(ii)A data sheet containing information, viz., name of the convict, his/her number, age at the time of the sentence, previous occupation, offences, circumstances under which he committed the offence, sentences, date of sentence, sentencing court, sentence undergone, unexpired sentence and remission earned etc., in Form No. XXXIV(iii)History of his/her family background, social history, economic background, habits, attitudes, etc. in Form No. XIV.(iv)Report of the Superintendent giving particulars about the educational progress, performance at work and vocational training, interest in recreational and cultural activities, discipline, prison offence and punishment awarded for the same, group adjustability, conduct, attitude towards society and family members, conduct during release on furlough and parole, need for an after-care programme, and the manner in which the convict proposes to resettle after his/her premature release in Form No. XXXIII and Form XXXIV.(v)Medical report about the physical and mental condition of the offender, serious illness, if any, suffered by him/her, and his/her fitness for premature release;(vi)Superintendent to make reference and obtain definite opinion of the District Magistrate and the Superintendent of Police of the district in Form No. XXXV, about residence, place of committing the crime, suitability of the offender for premature release with adequate reasons on enquiry within 30 days.(vii)Report from the Probation Officer or any other agency, about the scope for after care and post release programme for the convict and after-care programme for the convict;
