Section 2(f) in Rajasthan Prisoners Release on Parole Rules, 1958
(f)[ 'Prisoners parole Advisory Committee' (hereinafter referred to as "State Government") means a committee consisting of the following which will make recommendation to the Government for the release of those prisoners on parole whose cases do not fall within the purview of the District parole Advisory Committee and decided (i) as the release of those prisoners on parole in respect of whom the functions of the District Parole Advisory Committee have been assigned to the State Committee, (ii) revocation of the orders of prisoners released on parole and (iii) other like matters arising under the rules which State Committee is required to deal with :- [Inserted vide Notification No. F.21(58) Gr. 8/78 dated 20-5-1977 and Substituted by F.21 (58) Home-12/87 (Published in Rajasthan Gazette Part 4(C) dated 7-6-1979)]
