Section 11 in Rajasthan Prisoners Release on Parole Rules, 1958
11. Supervision of Probation Officer.
(a)In course of release on parole except the permanent release, the prisoner shall remain under supervision of a guardian approved by the [State Committee/District Committee] [Substituted by Notification No. F. 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).] who shall report any breach of the conditions of parole to the District Magistrate concerned.(b)In case of permanent release on parole the prisoner should be under the supervision of a probation officer, where appointed. The supervision of a probation officer will be for the unexpired period of sentence allowed to be spent on parole.
