Section 10 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
10. Procedure.
- In order that all necessary information might be placed before the Advisory Board the following procedure shall be adopted:-(i)The Secretary of the Advisory Board shall collect full particulars regarding each prisoner eligible for consideration by the Board before the date appointed for the meeting of the Board and shall place full and accurate details regarding the prisoners previous history and character, Judgment of the convicting court depicting circumstances in which the offence or offences were committed and sentences were awarded, bis prison record together with the report of the District Magistrate and the District Superintendent of Police of the district containing information whether the prisoner is considered fit for premature release etc. before the Board. Any other information required by the Advisory Board shall also be made available from the record of the prison.(ii)The Advisory Board shall carefully scrutinize and consider the judgment of the court, reports of the police and Magistracy on the conduct and character of the prisoner recommended for release, any conditions suggested for release and the prisoners conduct and behaviour in the prison before coming to a decision in each case whether a prisoner is entitled for release without any danger to himself and the community at large. The prisoner whose conduct has been exemplary in the prison should only deserve the consideration of the Advisory Board.(iii)Report about physical and mental conditions of prisoner fit for release will be obtained by the Secretary of the Advisory Board from the Medical Officer in-charge of the prison concerned and the same be placed before the Board for consideration for final recommendation is made to the Government.(iv)The Advisory Board shall then submit its recommendations with full history of each case along with relevant papers in the Form 1 given in the Appendix to these rules, to the Government.(v)In the case of a prisoner convicted by Court-Martial the prisoners antecedents need not ordinarily be inquired into and it will be sufficient to enquire about his behaviour in prison.
