Section 2 in Rajasthan Prisoners Open Air Camp Rules, 1972
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context:-(i)"Government" means the Government of Rajasthan.(ii)"Inspector-General" means the Inspector-General of Prisons, Rajasthan, Jaipur.(iii)"Deputy Inspector-General" means the Deputy Inspector-General of Prisons, Rajasthan, Jaipur.(iv)"Superintendent" means the Superintendent of the Jail wherein the convicts to be sent to the Open Camp on that date are confined and includes a Deputy Superintendent, Incharge of District Jail.(v)"Office-in-charge" means any Jail Officer appointed by the Inspector-General of Prisons, Rajasthan for the purpose of looking after the prisoners kept in an Open Camp.(vi)"Open Air Camp" means the place which is declared to be an Open Camp for the detention of prisoners in pursuance of clause (I) of section 3 of the Prisons Act, 1894 (Central Act 9 of 1894) as adopted to the State of Rajasthan.(vii)"Prisoners Open Air Camp Advisory Committee" means a committed constituted by Government to direct and evaluate the working of the open air camps and to take decision for transferring the eligible prisoners to Open Camps.
