(1)The Superintendent shall inform every convicted inmate of his right to prefer appeal or application for revision, suspension, remission or commutation of his sentence, and of the period within which such appeal or application is to be made.(2)Any convicted inmate desiring to make an appeal or application as aforesaid shall be granted every reasonable facility for that purpose by the Superintendent, who shall, if such inmate is unable to write his appeal or application, cause his appeal or application to be written by an officer of the prison.(3)The presentation of an appeal or an application for revision to the Superintendent shall, for the purpose of the Limitation Act, 1963 (Central Act 36 of 1963), be equivalent to presentation to the appellate or revisional Court.(4)The Superintendent shall not withhold any appeal or application for revision even though it is apparently barred by limitation, but shall forward it to the appellate or revisional Court, together with the appellant or applicant's explanation for the delay and his prayer for condonation of the delay.(5)If the result of the appeal or application is not received within a reasonable period, the Superintendent shall enquire about the result, and thereafter repeat the enquiry at reasonable intervals.
