Section 6(7) in U.P. Prisoners' Release On Probation Rules, 1938
(7)District Magistrate's order..............Immediately on receipt of an application under sub-rule (2) and this rule, the District Magistrate shall move the courts concerned for supplying him with the certified copies of the relevant judgements in the case, free of cost, and shall, if necessary, simultaneously consult, through the Superintendent of Police concerned, the District Magistrate of the district in which the prisoner ordinarily resides. On receipt of the copies of the judgements, and the report of the District Magistrate of the district of residence of the prisoner, he shall attach the copies of the judgements to the application, fill in the entries therein meant to be filled in by him, and shall without delay forward the same to the Inspector-General of Prisons.(3-A) On receipt of an intimation about the death of his guardian along with the proposal for appointment of another guardian from a licensee, the District Magistrate of the district in which the licensee resides, shall refer the case to State Government for appointment of a fresh guardian in place of the deceased one along with his opinion about the suitability of the proposed guardian. In case the licensee does not send his proposal for appointment of another guardian, the District Magistrate shall require the licensee to do so before making a reference to Government. If no guardian in place of the deceased one is proposed within fifteen days of the receipt of the District Magistrate's Order by the licensee, the case would be reported by the District Magistrate to Government for orders.
