Section 5 in Rajasthan Prisoners Release on Parole Rules, 1958
5. District Magistrate may reject the application of forward the same to the [Appropriate Committee] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)]
(a)After consulting the Probation Officer where appointed and if felt necessary the Superintendent of Police of the District or the District Magistrate concerned will give his remarks, whether the convict in question should be released on parole or not. In case the District Magistrate raises no objection to let off the prisoner on parole, he would send all the papers in original to the [State Committee or District Committee on the case may be] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)] for orders stating the conditions on which the prisoner may be released on parole. In case the District Magistrate dis -approves of the release, the application will be sent to the Superintendent Jail concerned stating the reasons of disapproval.(b)When the [State Committee or District Committee] [Substituted by Notification No.F.21(58) Home 12/76 dated 10/76 dated 10.8.1978(Published in Rajasthan Gazette Part 4 C dated 7.6.1979)] receives the recommendation of the District Magistrate, it may consult the presiding judge of the court before or by which the conviction was had or confirmed under [section 432] [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 the Act, and may accept or reject the application.(c)[ If a prisoner is not eligible for parole under the rules and the Committee keeping in view the condition and circumstances of the prisoner, thinks it proper to release the prisoner on parole on humanitarian grounds, it may recommend the case to the Government. The Government may grant parole to such prisoner as a special case in relaxation of rules. Decision taken in such cases by the Government shall be final.] [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)]
