Section 4(a) in The Good Conduct Prisoners' Probational Release Rules, 1927
(a)The Reclamation Officer may, at any time after consultation with the Superintendent, prepare a list of prisoners, who, from their antecedents or conduct in prison, appear to be likely, if released from prison, to abstain from crime and to lead a useful and industrious life, and may forward a list of such prisoners to the State Government with a recommendation for their release under the Act.
