Section 42 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
42. Responsibility of Superintendent regarding employment.
(1)It shall be the duty of the Superintendent of Settlement to satisfy himself personally that every Habitual Offender residing in a Settlement under his charge is provided with sufficient means of livelihood and he shall report to the Special Officer any difficulty encountered in this connection.(2)In an Industrial Settlement every settler shall be paid during the period of his apprenticeship of 200 days from the date of his admission subsidy amount sufficient for his maintenance or diet according to scale, and taught some trade provided in the Settlement.(3)The Special Officer may in respect of any settler increase the apprenticeship period up to 250 days.(4)On the expiry of the apprenticeship period, the settler shall be given work as far as possible on the contract system of payment by piece work, the worker being paid at least 3/4th part of the estimated value of the work done by him.(5)Notwithstanding anything contained in this rule, the Superintendent may, either during the apprenticeship period or thereafter, employ any settler on any remunerative job with which the settler is familiar such as mill work or work under private contractors.
