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State of Rajasthan - Section

Section 3 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

3. Constitution of Advisory Board.

(1)Advisory Board shall be constituted for every Central Jail and District Jail to investigate and recommend to the Government on sentences of certain classes of prisoners with a view to release a number of such reformed prisoners as have served a sufficiently deterrent period of their sentences.
(2)[ For Advisory Board, Central Jail, Jaipur:] [Substituted by Notification dated 15-10-1990, Published in R.G. Gazette, Part IV-C, dated 28-5-1992, p. 217]
(i) Divisional Commissioner, Jaipur. Chairman
(ii) Next seniormost Judicial Officer to the District andSessions Judge within whose jurisdiction the Central Jail issituated. Member
(iii) Two non-official persons preferably legal member of theState Legislature or Parliament nominated by the Government. Member
(iv) Superintendent of the Central Jail, Jaipur Member- Secretary.
(3)For Advisory Boards at all other Central Jails and District Jails 'A' 'B' Class:
(i) District Magistrate of the H. Quarter. Chairman
(ii) Next Seniormost Judicial Officer to the District andSessions Judge within whose jurisdiction the concerned Central orDistrict Jail is situated. Member
(iii) Two non-official person preferably local members of theState Legislature or Parliament nominated by the Government. Member
(iv) The Supdt. or the Dy. Supdt. incharge of the concernedCentral or Distt. Jail Member-Secretary.
(4)[x x x] [Deleted by Notification dated 15-10-1990, Published in R.G.Gazette, Part IV-C, dated 28-5-1992, p.217.].