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State of Rajasthan - Section

Section 2 in Rajasthan Prisoners Release on Parole Rules, 1958

2. Definitions

- In these rules unless there is anything repugnant in the subject or context; -
(a)The 'Act' means the Code of Criminal Procedure, [1973] [Substituted by Notification No. F. 4(2) Home 12/87 dated 15-10-1990 (Published in Rajasthan Gazette Part 4 C dated 28-5-1992)] (Act 2 of 1974)
(b)'Superintendent' means the Superintendent of a Jail in which a convict to be released on parole under the Act is confined;
(c)'Government' means the Government of Rajasthan;
(d)Parole' means conditional inlargement of a prisoners from the jail under these rules;
(e)'Probation Officer' means any officer or a person so appointed by the Government for the purpose of looking after a prisoner who had been released on parole.
(f)[ 'Prisoners parole Advisory Committee' (hereinafter referred to as "State Government") means a committee consisting of the following which will make recommendation to the Government for the release of those prisoners on parole whose cases do not fall within the purview of the District parole Advisory Committee and decided (i) as the release of those prisoners on parole in respect of whom the functions of the District Parole Advisory Committee have been assigned to the State Committee, (ii) revocation of the orders of prisoners released on parole and (iii) other like matters arising under the rules which State Committee is required to deal with :- [Inserted vide Notification No. F.21(58) Gr. 8/78 dated 20-5-1977 and Substituted by F.21 (58) Home-12/87 (Published in Rajasthan Gazette Part 4(C) dated 7-6-1979)]
1. Inspector General of Prisons, Rajasthan Chairman
2. Dy. Secretary to Government Home (Jails) Department Member
3. DIG of Prisons (concerned zone)] [Substituted vide Notification No. 4(2) Home-12/87 dated 15-10-1990 (Published in Rajasthan Gazette Part 4(C) dated 28-5-1992)] Member
4. Prison Psychologist Member
5. Chief Probation Officer Member
  The quorum for transaction the business of the Committee willbe three including the Chairman]
(g)"District parole Advisory Committee" means a committee consisting of the following which will decide as to release of the prisoners on First, Second and Third parole revocation of the orders of Prisoners released on parole and other like matters arising under the rules which the District Parole Advisory Committee (hereinafter be referred, to as "District Committee" is required to deal with- [Inserted vide Notification No. F. 21(58) Home-12/87 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(C) dated 7-6-1979)]
1. District Magistrate Chairman
2. Superintendent of Police Member
3. Superintendent /Dy. Superintendent, Jail Member
4. Probation Officer Member
The quorum for transacting the business of the committee shall be two including the Chairman. Where the chairman is unable to attend the meeting of the Committee, the proceedings of the Committee shall be forwarded to the Chairman for his approval. In case the Chairman decides to consideration in the next meeting of the Committee which shall be attended by the Chairman also.]