Section 8(1) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
(1)The Advisor Board may consider the cases of the following type of prisoners only:-(i)a prisoner undergoing a substantive sentence of five years or over, and who has completed two thirds of imprisonment, including remission;(ii)a prisoner sentenced to imprisonment for life or for more than 14 years, and who has served 2/3rd of his sentence excluding remission or 13 years 4 months of imprisonment including remission) whichever is less. The period of imprisonment shall include sentence in default of payment of fine, if the same has not been paid;(iii)Prisoners awarded sentences by Court-Martial who have served two-third of their sentences including the period of remissions;(iv)Prisoners suffering from fatal diseases like cancer, AIDS, or infectious diseases, such as leprosy; provided their disease is likely to be dangerous to other prisoners and conditions prescribed in rule 7 are fulfilled;(v)Prisoners who are completely blind or handicapped and are wholly dependent on others for their daily routine work;(vi)Prisoners who have attained the age of 70 years in case of male prisoners and 65 years in case of women prisoners and who have completed at least one third of their sentence, and in whose case no public interest is likely to be served by keeping them in prison, provided they are serving sentences for their first and only conviction.
