Section 50 in The Maharashtra Habitual Offenders Rules, 1960
50.
(1)The cases of all persons whose movements have been restricted or who are placed in corrective settlements under this Act shall be reviewed every six months by a Board consisting of the District Magistrate of the District, the Deputy Director of Social Welfare (Correctional Administration) and the District Superintendent of Police of the district. The District Magistrate shall be the Chairman and the Superintendent of the Settlement shall be the ex-officio Secretary of the Board.(2)If the Board considers it advisable or desirable to discharge a settler before the expiry of the term of his training, it may make a suitable recommendation to the State Government or to the officer authorised by it in this behalf.
