399. Procedure for holding meetings of the State Sentence Review Board.
(1)On the 15th February and 16th August since the last meeting, if any, of the said Board, the Jailor shall with the help of the Assistant Jailor and the Clerk to whom the work has been entrusted by the Superintendent, prepare a statement of all convicted criminal prisoners whose sentences have become due for such review, according to the provisions of the foregoing rules, and the Superintendent, after due verification, shall submit the statement to the State Sentence Review Board.(2)The State Sentence Review Board shall, on receipt of the statement under sub-rule (1), hold the meeting as soon as possible after the 31st March and 30th September, but not later than April and October every year to consider, with regard to each convict, the information placed before it.
