Section 16 in Rajasthan Prisoners Release on Parole Rules, 1958
16. Revocation.
- (i) The District Magistrate, on receiving information from the probation officer or any other source, of the breach by the prisoner of the conditions of parole, shall serve a notice on him, to show cause why his parole should not be revoked. If the prisoner presents himself in response to the notice then, after hearing him and if he does not present himself, then without hearing him, the District Magistrate may request the 3[State Committee/District Committee] for revocation of the prisoner's parole.(ii)In case the District Magistrate decides to recommend the revocation of the parole, he may, at the same time, if he considers that prisoner is unfit to be allowed to remain at large under parole, order his arrest and detention in the Jail from which he was released pending the receipt of the order of the [State Committee/District Committee]. [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)](iii)The [State Committee/District Committee] [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)] shall, on receipt of the District Magistrate's recommendation, pass such orders as it may deem proper. In case of revocation an order under section 401 (3) of the Act shall be issued by the [State Committee/District Committee] [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)] in Form V.
