Section 46(8) in Rajasthan Habitual Offenders Rules, 1955
(8)The discharge licence shall be in from No. 27. The discharged offender shall, during the period of probation, continue to maintain good conduct and shall comply with the conditions entered in the discharge licence. For breach of this sub-rule, he may be replaced in the [corrective settlement] [Substituted by ibid] by the said Deputy Inspector-General of Police, C.I.D. after a reasonable opportunity has been given to him of being heard.
