Section 3(2) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

[Cites 0, Cited by 0] [Section 3] [Entire Act]

(2)Advisory Board for the Central Jails located at Divisional Headquarter shall be constituted as follows: -

(a)	Divisional Commissioner concerned	Chairman
(b)	District and Sessions Judge within whosejurisdiction the Central Jail is situate.	Member
(c)	Two non-officials, preferably membersof theState Legislature or Parliament nominated by the Government	Members
(d)	Superintendent of the Central Jail concerned	Member-Secretary

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