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[Section 3]
[Entire Act]
State of Rajasthan - Subsection
Section 3(3) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
| (a) | District Magistrate of the District in which theconcerned Jail is situate. | Chairman | |
| (b) | Judicial Officer next in seniority to the Districtand Sessions Judge within whose jurisdiction the Central Jailor District Jail is situate. | Member | |
| (c) | Two non-officials, preferably local members of theState Legislature or Parliament nominated by the Government | Members | |
| (d) | Superintendent or Deputy Superintendentin charge of the concerned Central or District Jail. | Member-Secretary |