Section 6 in Rajasthan Prisoners Release on Parole Rules, 1958
6. Conditions of release
- If the [State Committee or District Committee] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)] accepts the recommendation of the District Magistrate, the prisoner shall be released on parole on such conditions and for such period as the I [State Committee or District Committee] may direct. The order of release will be in Form IV.
