(2)On receipt of the application under sub-rule (1), the Superintendent shall, unless the prisoner is prima facie not entitled to release on furlough, forward it expeditiously to the Director General of Police of the State, with such remarks as he deems fit. A copy of this communication together with the prisoner's Nominal Roll shall be endorsed by the Superintendent to the Inspector General, and such endorsement shall inter-alia state.-(a)The amount of money the prisoner has to his credit including the amount he may have earned in prison,(b)the amount of money required for the journey both ways,(c)the amount of security the Superintendent considers proper,(d)the name of the village, taluka and district and State in which the prisoner proposes to spend his furlough,(e)the name of the District from which he hails,(f)the name of the District in which he was convicted.The Director General of Police of the State should be requested to furnish, along with his opinion, the following information regarding the relatives of the prisoner with whom he intends to stay while on furlough: -(a)Their relationship with the prisoner concerned.(b)Whether such relatives are willing to keep the prisoner while on furlough.(c)Whether they (viz., relatives) are willing to enter into surety bond.
