Section 17 in Rajasthan Prisoners Release on Parole Rules, 1958
17. Government and the [State Committee/District Committee] [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)] have power to cance.
(a)The [State Committee/District Committee] [Substituted by Notification F. 21(58) Home-12/76 dated 10-8-1978 (Published in Rajasthan Gazette part. IV(D) dated 7-6-1979)] can cancel the grant of parole during the period of parole, whenever it thinks proper to do so.(b)The government can also cancel the grant of parole during the period of parole, whenever it thinks proper to do so]
