Section 10(i) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(i)The Secretary of the Advisory Board shall collect full particulars regarding each prisoner eligible for consideration by the Board before the date appointed for the meeting of the Board and shall place full and accurate details regarding the prisoners previous history and character, Judgment of the convicting court depicting circumstances in which the offence or offences were committed and sentences were awarded, bis prison record together with the report of the District Magistrate and the District Superintendent of Police of the district containing information whether the prisoner is considered fit for premature release etc. before the Board. Any other information required by the Advisory Board shall also be made available from the record of the prison.
