- Every case of a female convicted prisoner sentenced to death or imprisonment for life for infanticide (where the child is killed by the mother within six months of its birth) and cases of other deserving female prisoners sentenced to death, imprisonment for life or to any term of imprisonment shall be immediately reported by the Superintendent to the Inspector General for orders of the Government with a view to the commutation or/and remission of the sentence passed upon such female prisoner. The following documents shall be sent along with the report:-(i)A copy of the Judgment.(ii)A copy of the Warrant.(iii)Nominal Roll.It shall be stated in the report as to whether the prisoner has preferred an appeal or not. The Superintendent shall also ascertain and report whether the prisoner can be admitted by any of the recognized public women's Institution and whether the prisoner is willing to reside in such institution and abide by the conditions set out.
