Section 10A(ia) in Rajasthan Prisoners Release on Parole Rules, 1958
(ia)[ Notwithstanding anything contained in these rules, where a pregnant woman prisoner applies for parole to have her delivery outside the prison, the Director General-cum-Inspector General of Prisons may grant parole to such a woman prisoner for a period not exceeding forty five days on such terms or conditions as he may consider necessary to impose for the security of the prisoner including a guarantee for her return to Jail,acceptance or execution whereof shall be a condition precedent to the release of such prisoner on parole :
