Section 9 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
9. Prisoners not eligible for consideration by the Advisory Board.
- The Advisory Board shall not consider the cases of following types of prisoners:-(i)Prisoners convicted of [Dowry death (304-B IPC)] [Inserted by Notification Published in R.G.Gazette, Part IV-C, dated 11-9-1997, p. 14.], rape, forgery, dacoity or any offence against the State involving violence. For this purpose an offence punishable under secs. 466 to 469 and section 471 to 474 of the Indian Penal Code shall be deemed to be a variation of the offence of forgery and an offence punishable under section 396 to 402 of the Indian Penal Code shall be deemed to be a variation of the offence of dacoity and prisoners convicted of these offences as also those convicted of offences punishable under section 366, 366A..366B, 372, 373, 489A, 489B, 489C and 489D of Indian Penal Code shall also be excluded from reference to Advisory Board.(ii)Prisoners who are habitual criminals and are homeless or having three or more convictions all of which are of such a nature as to justify their classification as "habitual criminals".(iii)Prisoners who are habitual criminal of the Goonda class.(iv)Prisoners detained under Preventive Detention Act, 1950.(v)[ Prisoners convicted under TADA Act (Terrorist and Disruptive Activities (Prevention) Act] [Inserted by Notification Published in R.G.Gazette, Part IV-C, dated 11-9-1997, p. 14.].(vi)Prisoners convicted under Narcotic Drugs and Psychotorpic Act.)
