Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

(2)[ For Advisory Board, Central Jail, Jaipur:] [Substituted by Notification dated 15-10-1990, Published in R.G. Gazette, Part IV-C, dated 28-5-1992, p. 217]
(i) Divisional Commissioner, Jaipur. Chairman
(ii) Next seniormost Judicial Officer to the District andSessions Judge within whose jurisdiction the Central Jail issituated. Member
(iii) Two non-official persons preferably legal member of theState Legislature or Parliament nominated by the Government. Member
(iv) Superintendent of the Central Jail, Jaipur Member- Secretary.