Section 9 in Rajasthan Prisoners Release on Parole Rules, 1958
9. Parole period
- A prisoner, who has completed with remission, if any, [one-fourth] [Inserted by Notification No. F. 2(58) Home/Gr-8/76 dated 20-5-1977( Published in Rajasthan Gazette Part 4 C dated 9-6-1977)] of his sentence and subject to good conduct in the Jail, may be released on 1st parole for 20 days including days of journey to home and back. and for 30 days on 2nd parole provided his behaviour has been good during the 1st parole and for 40 days on third parole provided his behaviour has been good during the second parole. If during the third parole also the prisoner has behaved well and his character has been exceedingly well and if the prisoner's conduct has been such that he is not likely to relapse into crime, his case may be recommended to the Government through the [State Committee] [Substituted by Notification No. F. 21(58) Home 12/76, dated 10.8.1978 (Published in Rajasthan Gazette part. IV-C,dated 7.6.1979)] for permanent release on parole on such conditions as deemed fit by the Superintendent Jail and the District Magistrate concerned; the chief condition among them being that if the prisoner while on parole commits any offence or abets, directly or indirectly, commission of any offence, he has to undergo the unexpired portion of the sentence in addition to any sentence imposed upon him by reason of such an offence. In cases the permanent release on parole is rejected the prisoner will be eligible for release on parole for 40 days every year subject to the same conditions for the remaining period of his sentence.[Provided the cases of prisoners who have been sentenced to imprisonment for life, for an offence for which death penalty is one of the punishments provided by law or who have been sentenced to death but this sentence has been commuted under section 433 of Code of Criminal Procedure into one of life imprisonment shall not be placed before the State Committee for permanent release on parole unless he has served 14 years of imprisonment excluding remission but including the period of detention passed during enquiry, investigation or trial. Such prisoners may be released on parole for 40 days every year for the remaining period of their sentence subject to the conditions stated above.] [Added vide Published in Rajasthan Gazette Extraordinary 4(Ga(1) dated 1.6.1994.]
