Section 5 in The Orissa Release of Prisoners on Parole Rules, 1983
5.
The following categories of prisoners shall not ordinarily be eligible for release on parole, namely :(a)those convicted of offences under Chapter VI (Offence against the State) of the Indian Penal Code;(b)dangerous habitual criminals;(c)such convicts whose presence is considered to be dangerous or prejudicial to public peace and tranquillity.
