Section 36(7) in Rajasthan Habitual Offenders Rules, 1955
(7)If the pass holder overstays the period for which he has been allowed to remain absent from his [corrective settlement] [Added by ibid] owing to illness or other sufficient cause, he shall forthwith inform the Officer-in-charge of the Police Station or out-post within the limits whereof he happens, to be, in writing, and such officer shall immediately send an intimation thereof to the [corrective settlement] [Added by ibid] Manager.
