Section 4 in Rajasthan Prisoners Release on Parole Rules, 1958
4. The Superintendent Jail to forward the application to the District Magistrate.
- The Superintendent of Jail concerned will enter the application in a register in Form II and will put his remarks on the application regarding condition of release and the prisoner's conduct in the Jail etc. on the application of the prisoner and would forward one copy of it in original to the District Magistrate of the District in whose jurisdiction the prisoner wants to spend his parole period and one copy of the application will be sent to the Probation Officer. The District Magistrate shall enter the application in a register in Form III.
