Section 12(2) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
(2)Government may accept or reject of a recommendation for the release a prisoner:Provided that while issuing an Order of rejection in respect of a recommendation of premature release by an Advisory Board, it shall be sufficient for the Government to state in the said Order, that the matter has been considered in detail and the Order has been passed after taking all the relevant aspects into account.
