Section 7 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
7. Scrutiny by the Advisory Board.
- Before recommending shortening of sentences or premature release of prisoners, the Advisory Board shall examine the following matters in full and accurate details:-(i)Circumstances under which offence was committed and the punishment was awarded by the court;(ii)Details of the prisoner's previous history and character in district where the prisoner was resident;(iii)Prisoner's conduct in the Prison and the result of imprisonment already undergone by him;(iv)Whether the prisoner has been reformed and is fit to be rehabilitated in the society without any difficulty;(v)Opinion of the District Magistrate and the Superintendent of Police of the districts in which the prisoner was convicted and was resident, as to what is likely to be the impact of the prisoner's premature release with special reference to the following points :(a)the reaction in the locality;(b)the feelings of the relatives of the victim or victim of the offence;(c)whether the life of the accused himself will be safe;(d)any other information material to the case of the prisoner; and(e)whether the prisoner can be released without any risk to the society;
