Section 37 in Rajasthan Habitual Offenders Rules, 1955
37. Permanent passes for a person employed outside the settlement.
(1)Where a [registered offender] [Substituted by ibid] in a [corrective settlement] [Added by ibid] has been allowed by the [corrective settlement] [Added by ibid] Manager to take up regular daily employment outside the limits of the [corrective settlement] [Added by ibid], a permanent pass in form No. 25 shall be granted to him by the Settlement Manager. The pass shall specify the hours of each day between which absence from the settlement is permitted.(2)The pass issued under this rule shall be used only in accordance with its tenor and for the employment for which it was issued. It shall be surrendered to the officer-in-charge of the settlement if and when the employment for which it was granted ceases.(3)A pass issued under this rule may at any time be cancelled by the Superintendent of Police or District Magistrate, if, after giving the [registered offender] [Substituted by ibid] an opportunity of hearing, he is satisfied that the pass has been miss-used.
