Section 3(3) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(3)For Advisory Boards at all other Central Jails and District Jails 'A' 'B' Class:

(i) District Magistrate of the H. Quarter.	Chairman
(ii) Next Seniormost Judicial Officer to the District andSessions Judge within whose jurisdiction the concerned Central orDistrict Jail is situated.	Member
(iii) Two non-official person preferably local members of theState Legislature or Parliament nominated by the Government.	Member
(iv) The Supdt. or the Dy. Supdt. incharge of the concernedCentral or Distt. Jail	Member-Secretary.

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