Section 11(a) in Rajasthan Prisoners Release on Parole Rules, 1958
(a)In course of release on parole except the permanent release, the prisoner shall remain under supervision of a guardian approved by the [State Committee/District Committee] [Substituted by Notification No. F. 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).] who shall report any breach of the conditions of parole to the District Magistrate concerned.
