Section 17(a) in Rajasthan Prisoners Release on Parole Rules, 1958
(a)The [State Committee/District Committee] [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)] can cancel the grant of parole during the period of parole, whenever it thinks proper to do so.
