Section 42(1) in Rajasthan Habitual Offenders Rules, 1955
(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.
