Section 9A in Rajasthan Prisoners Release on Parole Rules, 1958
9A. [ In emergent cases the Superintendent of Jail shall grant parole upto a period of 7 days only subject to confirmation by the Inspector General of Prisons and for a period of not more than 15 days by the Inspector General of Prisons.] [Inserted vide Notification No. F. 4(17X4) H.D./Gr.-II/63, dated 25.3.1966.]
