Section 40 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
40. Voluntary residents in Settlements. [Section 16(1)].
- The Special Officer in consultation with the Superintendent of the Settlement may admit in the Settlement, father, mother, wife, brother, sister, son and daughter of the Habitual Offender : provided that accommodation is available. Such voluntary residents will be subject to the discipline of the Settlement and liable to be evicted at any time under the order of the Superintendent.
