Section 22 in Rajasthan Prisoners Release on Parole Rules, 1958
22. [ Where the State Government considers it expedient in the interest of affective and quick disposal of applications to release of prisoners on parole or it appears to the State Government that the District Committee is not able to Function properly, it may assign the functions of the District Committee to the State Committee.] [Inserted by ibid.]
Form I(Rule 3)Petition(To be filled in by the prisoner)
