Section 16(ii) in Rajasthan Prisoners Release on Parole Rules, 1958
(ii)In case the District Magistrate decides to recommend the revocation of the parole, he may, at the same time, if he considers that prisoner is unfit to be allowed to remain at large under parole, order his arrest and detention in the Jail from which he was released pending the receipt of the order of 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)]
