Section 25 in Rajasthan Habitual Offenders Rules, 1955
25. Roll Call.
(1)Any Police Officer not below the rank of a Sub-Inspector, the village watchman or the village headman or in villages where there is no headman or watchman, such person as may have been authorised by the Superintendent of Police of the district may hold a roll call of the [registered offenders] [Substituted by ibid] whose movements have been restricted by a [order in writing] [Substituted by ibid] under section 6. Such roll calls shall not be held at intervals shorter than those fixed by the Superintendent of Police by a general or special hold.(2)Notwithstanding anything in sub-rule (1), a Police Officer not below the rank of Sub-Inspector, or in the case of villages, not below the rank of head constable may hold a special roll call at any time and on any date, for special reasons. A reasonable notice shall be given before such special roll call is held.(3)it shall be the duty of the [Registered offenders] [Substituted by ibid] whose movements have been registered under meeting 6 to attend the place appointed for the roll call and to answer to their names when the roll is called unless prevented from doing so by illness or other lawful cause.
