Section 47(1) in Rajasthan Habitual Offenders Rules, 1955
(1)A [registered offender] [Substituted by ibid] suffering from leprosy, tuberculosis, general disease, insanity, or other contagious or infections disease, may be granted a temporary pass in form No. 28 for the purpose of enabling such offender to reside in an asylum, hospital, sanatorium, nursing home or similar institution. Such a pass may contain a condition that the holder thereof shall reside at the institution concerned for such time as may be specified therein or until further orders, and shall not leave the institution except with the sanction of such person as may be mentioned in the pass.
