Section 21 in Rajasthan Prisoners Release on Parole Rules, 1958
21. For the prompt disposal of applications regarding release of prisoners on parole on the ground of serious illness or death of their near relatives (Father, Mother, Daughter, Son, Husband or Wife), the District Magistrate will deal with the application expeditiously and cause immediate enquiries to be made and communicate his recommendation to the [State Committee/District Committee] [Substituted by ibid.] within four days of the date of receipt of the application for parole.
