Section 10(4) in The Rajasthan Prisoners Act, 1960
(4)No prisoner shall, without the special sanction of the State Government, be released under this section, unless:-(a)he has served at least six months of his sentence including remissions,(b)his conduct has been, in the opinion of the Superintendent of the jail in which or is serving his sentence, uniformly good,(c)he is not a habitual criminal under the rules made under any law relating to prisons for the time being in force in the whole or any part of the State, and(d)the offence for which he has been convicted does not, in the opinion of the authority directing release, involve grave moral turpitude or mental depravity.
