Section 37 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
37. Discharge from Settlement.
(1)On the expiry of the period of detention given in the order under section 14, the Habitual Offender shall be finally discharged from the Settlement.(2)If during his stay in the Settlement, the habitual offender is convicted of any offence, he shall be committed to the Settlement on the expiry of sentence awarded to him on this conviction, to undergo the residue of the period of his detention fixed under section 14.
