Section 16(iii) in Rajasthan Prisoners Release on Parole Rules, 1958
(iii)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)] shall, on receipt of the District Magistrate's recommendation, pass such orders as it may deem proper. In case of revocation an order under section 401 (3) of the Act shall be issued by 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)] in Form V.
