Section 49 in The Maharashtra Habitual Offenders Rules, 1960
49.
(1)The State Government may approve or certify any privately managed institution (whether known as a settlement or otherwise) as a corrective settlement for the purposes of the Act, on application made on behalf of such institution, subject to the conditions mentioned in sub-rule (2).(2)The privately managed settlement approved or certified by the State Government shall abide by the following conditions :-(i)A privately managed settlement may at its discretion choose a settler according to its choice. Once it accepts a settler he will not be transferred to another settlement except on unusual or unexpected circumstances;(ii)Per capita Re. 1 will be given during the apprenticeship period;(iii)A privately managed settlement should have at least four intern mural industries with qualified staff to supervise and train;(iv)Inspection of the privately managed settlements will be done by the Departmental Officer with or without notice;(v)All the accounts in respect of committed settlers are liable for audit by the department;(vi)Case Sheets of the settlers committed should be properly maintained with due regard to case work of a standard set by the Director of Social Welfare;(vii)The premises of the privately managed settlements should be maintained clean and tidy;(viii)Clothing and bedding on the arrival of the inmates should be provided by privately owned agency;(ix)Wages as determined by the Director of Social Welfare in consultation with privately owned agency should be paid to settlers after the training is over;(x)All medical help should be provided by the privately owned agency, during the training period of the settler within the sanctioned per capita grant;(xi)All the registers prescribed by the Director of Social Welfare from time to time should be maintained properly and should be shown to inspecting officers from time to time.
