Section 10A in Rajasthan Prisoners Release on Parole Rules, 1958
10A. [ (i) Notwithstanding] [Inserted vide Notification4(17X4) H.D./Gr.-II/Karagar/68, dated 29.5.1970.] the provision of rule [3, 4, 5] [Substituted by Notification 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).], 9 and 10, in emergent cases, involving humanitarian consideration viz. (1) critical condition on account of illness of any close relations i.e. father, mother, wife, husband, children, brother or unmarried sister; (2) death of any such close relation; (3) serious damage to life or property from any natural calamity; and [(4) married of a prisoner, his/her son or daughter of his/or brothers/sisters in case his/her parents are not alive.] [Inserted vide Notification No. F. 18(14) Home/Gr.-12/Kava/82, dated 17.12.1982 (Published in Rajasthan Gazette Part. IV, dated 5.1.1983).]
A Prisoner [.......] [Deleted by Notification No. F. 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette Part 4-C, dated 7.6.1979).] [may] [Substituted by Notification 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).] be released on parole for a period not exceeding 7 days by the Superintendent of the Jail and for a period not exceeding 15 days by the Inspector General of Prisons [District Magistrate] [Substituted by Notification 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).] on such terms and conditions as they may consider necessary to impose for the security of the prisoner including a guarantee for his return to the jail, acceptance or execution whereof would be a condition precedent to the release of such prisoner on parole.(ia)[ Notwithstanding anything contained in these rules, where a pregnant woman prisoner applies for parole to have her delivery outside the prison, the Director General-cum-Inspector General of Prisons may grant parole to such a woman prisoner for a period not exceeding forty five days on such terms or conditions as he may consider necessary to impose for the security of the prisoner including a guarantee for her return to Jail,acceptance or execution whereof shall be a condition precedent to the release of such prisoner on parole :Provided that no prisoner shall be granted or released on parole under this sub-rule, if, in the opinion of the Director General cum Inspector General of Prisons, the prisoner is under high security risk or is undergoing sentence for committing a grave offence.](ii)A copy of the order for release of prisoners on parole shall be endorsed to the next higher authority giving full circumstances under which the parole has been allowed.][In case the next higher authority does not approve the grant of parole, he may ask the authority granting the parole to revoke the same who shall act accordingly.] [Substituted by Notification No. F. 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C, dated 9.6.1979).]
