Section 14(1) in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
(1)The Government may establish industrial, agricultural or reformatory settlements and schools and may order to be placed in such settlement or school any registered person:Provided that no such order shall be made unless the necessity for making it has been established to the satisfaction of the Government after an enquiry held by such authority and in such manner as may be prescribed.
