Section 10(ii) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(ii)The Advisory Board shall carefully scrutinize and consider the judgment of the court, reports of the police and Magistracy on the conduct and character of the prisoner recommended for release, any conditions suggested for release and the prisoners conduct and behaviour in the prison before coming to a decision in each case whether a prisoner is entitled for release without any danger to himself and the community at large. The prisoner whose conduct has been exemplary in the prison should only deserve the consideration of the Advisory Board.
