Section 2 in Rajasthan Suspension of Sentence (of Prisoners Surviving in Jail Outside Rajasthan) Rules, 1974
2. Release on parole of a person undergoing a sentence of imprisonment
- Where a petition for suspension of the execution of sentence of imprisonment is made by or on behalf of a person sentenced to imprisonment for an offence against any law relating to a matter to which the executive power of the State extend and the person is sentenced of such sentence of imprisonment by the courts in the State of Rajasthan and that person is in jail outside the said State, the execution of the sentence shall be suspended and such person released on parole by the State Government of the State where such person is confined to jail, subject to the conditions specified in rule 4, for such period, not exceeding fifteen days as may be necessary for obtaining the orders of the Government of the State where such person was sentenced. If the State Government of the State in which person is detained in jail, is satisfied that immediate release of such person on parole is rendered necessary by reason of any illness constituting a grave threat to the life of such person or of a parent, wife, husband or child of such person.
