Section 2(g) in Rajasthan Prisoners Release on Parole Rules, 1958
(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)]
