Section 46(5) in Rajasthan Habitual Offenders Rules, 1955
(5)The Deputy Inspector-General of Police, C.I.D.; may, for special reason in consultation with the Superintendent of Police The District Magistrate and the [corrective settlement] [Substituted by ibid] Manager, discharge a person from a [corrective settlement] [Substituted by ibid] within a shorter period than that prescribed by sub-rule (2), (3) and (4).
