Section 5(a) in Rajasthan Prisoners Release on Parole Rules, 1958
(a)After consulting the Probation Officer where appointed and if felt necessary the Superintendent of Police of the District or the District Magistrate concerned will give his remarks, whether the convict in question should be released on parole or not. In case the District Magistrate raises no objection to let off the prisoner on parole, he would send all the papers in original to the [State Committee or District Committee on the case may be] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)] for orders stating the conditions on which the prisoner may be released on parole. In case the District Magistrate dis -approves of the release, the application will be sent to the Superintendent Jail concerned stating the reasons of disapproval.
