Section 42 in Rajasthan Habitual Offenders Rules, 1955
42. Rewards in [corrective settlement] [Substituted by ibid].
(1)The following rewards may be granted by the [corrective settlement] [Substituted by ibid] Manager to [registered offender] [Substituted by ibid] for good conduct:-(i)exemption from daily attendance;(ii)increased payment for work;(iii)liberal grant of passes of leave;(iv)allotments of lands for separate cultivation; and(v)promotion to position of responsibility.(2)The Superintendent of Police may, in consultation with the l[corrective settlement] Manager, grant to a [registered offender] [Substituted by ibid] in a [corrective settlement] [Substituted by ibid] who has given unmistakable evidence of good conduct and sustained industry for a sufficient period, a pass in form No. 26, permitting him to reside outside the [corrective settlement] [Substituted by ibid] but within the district, for the purpose of earning his livelihood. Where such [registered offender] [Substituted by ibid] wishes to reside in a district other than that in which the [corrective settlement] [Substituted by ibid] is located, the Superintendent of Police may grant him, in consultation with the Manager of the [corrective settlement] [Substituted by ibid], and with the consent of the Superintendent of Police of the District in which the [registered offender] [Substituted by ibid] wishes to reside, a pass of that nature. Such pass shall also be in form No. 26, with a suitable note thereon.(3)A pass in form No. 27 shall not be granted unless the [corrective settlement] [Substituted by ibid] Manager has secured suitable employment for the [registered offender] [Substituted by ibid] or placed him in circumstances which will enable him to earn his livelihood honestly.(4)The Superintendent of Police may, without assigning any reason revoke a pass granted under this rule and require the offender to re-enter the [corrective settlement] [Substituted by ibid]. On being informed of such revocation, the [registered offender] [Substituted by ibid] shall re-enter the [corrective settlement] [Substituted by ibid]
