Section 10(1) in The Rajasthan Prisoners Act, 1960
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the State Government or any authority to which the State Government may delegate its powers in this behalf, for any special reasons, direct that a prisoner may be released for a period not exceeding fifteen days (excluding the time required for journeys and the days of departure from or arrival at the prison) either without conditions or upon such conditions specified in the direction as the prisoner accepts and may at any time cancel his release.
