Section 9 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
9. Prisoners not eligible for consideration by the Advisory Board.
- Notwithstanding anything in these Rules, the Advisory Board shall not consider the cases of following types of prisoners: -(1)Prisoners convicted of forgery or any offence against the State involving violence;Explanation. - For this purpose an offence punishable under sections 466, 468, 469 and section 471 to 474 of the Indian Penal Code shall be deemed to be a variation of the offence of forgery.(2)Prisoners convicted of offences punishable under Sections 366, 366A, 366B, 372, 373, 498B, and 498C of Indian Penal Code;(3)Prisoners who art habitual criminals, meaning thereby having three or more convictions, all of which are of such a nature as to justify their classification as habitual criminals;(4)Prisoners detained under any Preventive Detention Law;(5)Prisoners convicted under Terrorist and Disruptive Activities (Prevention) Act, 1987 (Central Act 28 of 1987);(6)Prisoners convicted under Narcotic Drugs and Psychotropic Substances Act 1985 (Central Act 61 of 1985); and(7)Prisoners convicted under the Prevention of Terrorism Act, 2002 (Central Act 15 of 2002).
