(1)With the consent of the Magistrate of the District within the limits of which the prisoner's offence was committed the Superintendent may release a prisoner suffering from disease provided that -(a)the disease is likely to prove fatal if the prisoner remains in prison;(b)there is a reasonable chance of recovery if the prisoner be released;(c)the prisoner has not done any wilful act, since he has been in prison, to produce or aggravate his disease;(d)the medical officer recommends the release and certifies that conditions (a), (b) and (c) have been complied with; and(e)the prisoner has not more than six months to remain in prison before the expiry of his sentence.(2)The prisoner shall be informed, before release, that his liberation is conditional on the sanction of the Local Government, and that, if such sanction be withheld, he will have to return to prison to serve out the remainder of his sentence. The prisoner's friends shall be sent for and a security bond taken from them, before he is released that they will give him up if required to do so.(3)The case shall be immediately reported to the Inspector- General in the prescribed form for submission to the Local Government. (Form No. 83).
