Section 11(2) in Madras Restriction of Habitual Offenders Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate:(a)all matters required or allowed by this Act to be prescribed;(b)the restrictions to be observed by notified offenders in respect of whom notifications or orders have been issued under Section 6 or Section 7;(c)the grant of certificates of identity to notified offenders, and the inspection of such certificates;(d)the conditions under which notified offenders may be permitted to leave the area to which their movements are restricted or the places in which they are settled;(e)the inspection of the residences of notified offenders;(f)the terms upon which notified offenders may be discharged from the operation of this Act;(g)the management and supervision of settlements including the discipline and conduct of the persons placed in them;(h)the periodical review of the case of all persons who have been placed in any settlement under this Act.
