Section 46(2) in Rajasthan Habitual Offenders Rules, 1955
(2)The fitness for discharge of every [registered offender] [Substituted by ibid] placed in a settlement shall be examined, ordinarily, after he has resided in a [corrective settlement] [Substituted by ibid] for a period of 3 years, and thereafter before the 1st of July every year, by the [corrective settlement] [Substituted by ibid] Manager in consultation with the Superintendent of Police having jurisdiction over the [corrective settlement] [Substituted by ibid].
