Section 4 in Rajasthan Suspension of Sentence (of Prisoners Surviving in Jail Outside Rajasthan) Rules, 1974
4. Bond by the person released on parole
- A person released on parole under rule 2 shall enter into a bond undertaking to reside during the period of his parole at a place specified therein and not depart there from without the previous permission of the State Government ordering such release and to return to the jail in which he is confidence on the expiry of the period of his parole, and to confirm to such other conditions as the State Government ordering such release may consider necessary.Industries (Gr.II) DepartmentNotification No. F.9(i) Ind?2/86. G.S.R. 72, November 10, 1997. - Whereas the draft of Rajasthan Standard of Weights and Measures (Enforcement) Rules 1997, in exercise of the powers conferred by section 72 of the Standard of Weights and Measures (Enforcement) Act, 1985 (Act No. 54 of 1985) was published vide notification No. F.9 (I) Ind/2/86 dated 7-8-97 as required by sub-section (4) of section 72 of the said Act in the Rajasthan Gazette Extraordinary dated 11-8-97 in part 3 (Kha) inviting objections and suggestions from all persons likely to be affected thereby before the expiry of 30 days from the date of which the said notification is published in the Rajasthan Gazette.And whereas all objections and suggestions received within prescribed person on the said draft rules have been considered.Now, therefore, in exercise of powers conferred by section 72 of the standards of Weights and Measures (Enforcement) Act, 1985 (Act No. 54 of 1985) the State Government hereby makes the following Rules, namely :-
