Section 44(2) in Rajasthan Habitual Offenders Rules, 1955
(2)Where leave from work is applied for by a [registered offender] [Substituted by ibid] and the leave to be granted is beyond the powers of the [corrective settlement] [Substituted by ibid] Manager as defined by sub-rule (1), the case shall be referred to the Superintendent of Police concerned, who may grant such leave subject to the provisions of sub-rule (3).
