Section 6 in Rajasthan Prisoners Open Air Camp Rules, 1972
6. Orders for sending prisoners to Open Camps.
(a)The Inspector- General of Prisons, after going through the recommendations of the Superintendent, or the Dy. Superintendent, Incharge of the Jail shall subject to available accommodation from time to time select prisoners to be sent to the Open Camp and submit their case to the Prisoners Open Air Camp Advisory Committee for sanction:Provided that convicts having served longer terms of imprisonment will be given preference over those who have served lesser terms of imprisonment.(b)It would be the discretion of the Prisoners Open Air Camp Advisory Committee to send a prisoner to any of the Camps [and the Director-cum-Inspector-General of Prisons may at any time transfer any prisoner from one camp to another camp] [Substituted by Notification Published in R.G. Gazette Part IV-C, dated 29-8-1996, p.36.].
