Section 51 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
51. Punishment for breach of discipline in Settlement. [Section 16(2)(o)]
. - (1) Disobedience of lawful orders under Rule 49 and acts constituting breach of discipline under Rule 50 may at the discretion of the Superintendent of a Settlement, be also dealt with in any of the following ways :-(1)Formal warning to be entered in a punishment register (Form No. 17).(2)Fine not exceeding one day's wages.(3)Reduction of wages to half for a period not exceeding one week.(4)Stoppage of leave during a period not exceeding one year.(5)Additional or more arduous work at the discretion of the Superintendent.(6)Prosecution under section 18 of the Act.Punishments awarded under this Rule shall be recorded in the register in Form No. 17.(2)The children of the habitual offenders who are in Settlements may be punished for misbehaviour in accordance with the usual methods of school discipline.
