Section 33 in Rajasthan Habitual Offenders Rules, 1955
33. Entries to be made on the identity card (form No. 11)
- In respect of all [registered offenders] [Added by ibid] in the [corrective settlement] [Substituted by ibid] the following facts should be entered in the identity card (form No. 11)(1)date of entry into the [Corrective Settlement] [Added by ibid];(2)work allotted;(3)punishments, if any, inflicted;(4)notes regarding any pass of absence, rewards, pass for taking employment for residing outside the [Corrective Settlement] [Added by ibid], issued to the offender;(5)conduct during each half year;(6)other such remarks, if any;(7)date of leaving the [Corrective Settlement] [Added by ibid] by discharge or transfer or any similar order.
