Section 5(b) in Rajasthan Prisoners Release on Parole Rules, 1958
(b)When the [State Committee or District Committee] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)] receives the recommendation of the District Magistrate, it may consult the presiding judge of the court before or by which the conviction was had or confirmed under [section 432] [Inserted by Notification No. F. 2(58) Home/Gr-8/76 dated 20-5-1977 (Published in Rajasthan Gazette Part 4 C dated 9-6-1977)] of the Act, and may accept or reject the application.
