Section 46(1) in Rajasthan Habitual Offenders Rules, 1955
(1)The officer authorised under section 7 of the Act to order discharge of a [registered offender] [Substituted by ibid] from a settlement shall be the Deputy Inspector-General of Police, C.I.D.1 Rajasthan, Jaipur, acting in consultation with the Manager of the [corrective settlement] [Substituted by ibid] and the Superintendent of Police.
