Section 45 in Rajasthan Habitual Offenders Rules, 1955
45. Surplus proceeds.
(1)The surplus proceeds of the work of a [registered offender] [Substituted by ibid] shall be placed in the post office Saving Bank account in the name of the [registered offender] [Substituted by ibid] concerned, or if he is a minor, then in the name of his guardian.(2)The pass-book of the account mentioned above shall be kept in the custody of the [corrective settlement] [Substituted by ibid] Manager.(3)The [corrective settlement] [Substituted by ibid] Manager may, on his authority, permit withdrawals of not more than Rs. 50/ - at a time from the account of the'[registered offender] [Substituted by ibid] in the Savings Bank. Withdrawals for a higher amount shall be allowed only with the sanction of the Superintendent of Police.(4)When a [registered offender] [Substituted by ibid] is discharged from the [corrective settlement] [Substituted by ibid] the Pass Book should be returned to him. If he dies before discharge, it should be delivered to his legal heir or heirs.
