Section 36(1) in Rajasthan Habitual Offenders Rules, 1955
(1)A pass for temporary absence from the settlement may be granted to a habitual offender by the [corrective settlement] [Added by ibid] Manager for a period not exceeding 15 days. Leave of absence for any longer period may be granted by the Superintendent of Police on the recommendation of the [corrective settlement] [Added by ibid] Manager.
