- The Superintendent shall, before the case of any prisoner is, re-submitted for review to the State Sentence Review Board, obtain fresh opinion of the Officers referred to in clause (vi) of sub-rule (1) of rule 400:Provided that, if a District Magistrate and Superintendent of Police have once expressed a favourable opinion in a prisoner's case which is to be placed before the State Sentence Review Board, he need not be consulted again in that case on subsequent occasions.
