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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(5) in U.P. Prisoners' Release On Probation Rules, 1938

(5)[ The applications received from the districts by the Inspector-General of prisons shall be considered by a Board consisting of the following, namely:- [Substituted by Notification No. 2175-Pro/22-90-2121-83, dated 21st May, 1990.]
(1) Secretary to the Government of Uttar Pradesh in the Departmentof Jail, who shall be the ... Chairman
(2) Special Secretary to the Government of Uttar Pradesh in theDepartment of Home, nominated by the Home Secretary ... Member
(3) Special Secretary to the Government of Uttar Pradesh in theJudicial Department, nominated by the Judicial Secretary, and ... Member
(4) Inspector-General of Prisons ... Member]
[Three members shall form the Quorum of a meeting of a Board.] [Inserted by Notification No. 5866/22-2-92/2121-83, dated 8th October, 1992.]