Section 3 in Rajasthan Prisoners Open Air Camp Rules, 1972
3. Ineligibility for admission to open air camp.
- The following classes of prisoners shall ordinarily be not eligible for being sent to Open Camp:-(a)Prisoners whose ordinary place of residence is outside the State of Rajasthan or who have been convicted by a Court Martial.(b)Prisoners convicted under the Explosive Substances Act, 1908.(c)Persons who have escaped from the jails or who have attempted to escape from a lawful custody.(d)Prisoners who have been convicted of an offence or offences under sections 121 to 130, 216A, 224, 225, 231, 232, 303, 311, 328, 332, 333, 376, 377, 383, 392 to 402, 435 to 440 and 460 of the Indian Penal Code (Act XLV of 1860).(e)Prisoners who have been sentenced to less than five years imprisonment.(f)Prisoners who are habitual with more than two previous convictions of imprisonment to their credit.(g)Prisoners whose conduct in the jail is not good provided that a prisoner who would have not received any jail punishment for two years preceding the date of the recommendations of his name for admission to the Open Camp may be considered eligible.(h)Prisoners who are below 25 years of age and above 60 years of age.(i)Prisoners who are lunatic or have mental deficiency or are physically incapacitated.(j)Prisoners who have no fixed abode in Rajasthan.(k)Detenues and civil prisoners.(l)Prisoners convicted for vagrancy.(m)Prisoners who are unmarried.
