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State of Rajasthan - Section

Section 3 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

3. Constitution of Advisory Board.

(1)Advisory Board shall be constituted for every Central Jail and District Jail to recommend to the Government for shortening of sentences and premature release of eligible prisoners in accordance with these rules.
(2)Advisory Board for the Central Jails located at Divisional Headquarter shall be constituted as follows: -
(a) Divisional Commissioner concerned   Chairman
(b) District and Sessions Judge within whosejurisdiction the Central Jail is situate.   Member
(c) Two non-officials, preferably membersof theState Legislature or Parliament nominated by the Government   Members
(d) Superintendent of the Central Jail concerned   Member-Secretary
(3)Advisory Boards for all other Central Jails and District Jails ('A' & 'B' Class) shall be constituted as follows:-
(a) District Magistrate of the District in which theconcerned Jail is situate.   Chairman
(b) Judicial Officer next in seniority to the Districtand Sessions Judge within whose jurisdiction the Central Jailor District Jail is situate.   Member
(c) Two non-officials, preferably local members of theState Legislature or Parliament nominated by the Government   Members
(d) Superintendent or Deputy Superintendentin charge of the concerned Central or District Jail.   Member-Secretary