Section 27 in Rajasthan Habitual Offenders Rules, 1955
27. Periodical review of [registered offender] [Substituted by ibid] placed under restriction.
- The Superintendent of Police shall, every year in December, review the cases of [Registered offenders] [Substituted by ibid] placed under restriction under section 6 [---] [Omitted by ibid] and shall make a report to the District Magistrate, who shall forward his recommendations to the Government [in respect of registered offenders restricted under section 6.] [Added by ibid.]
