Section 43 in The Maharashtra Habitual Offenders Rules, 1960
43.
(1)A person discharged on licence from a settlement under rule 42 shall be required to observe the following conditions :-(a)He shall reside in such place as the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may determine;(b)[ * * *] [Deleted by G. N. of 19.9.1975.](c)He shall be of good conduct;(d)He shall abide by such conditions as to roll-call and taking of passes as may be ordered by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.];(e)He shall be under the supervision of such local officer or Probation Officer or voluntary Social Worker as may be appointed in this behalf by the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] for the unexpired portion of the period for which he was ordered to receive training in the settlement.(2)Failure to comply with any of the conditions mentioned in sub-rule (1) shall at the discretion of the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] render the discharged settler liable to recommitment to a settlement.
