Section 47 in Rajasthan Habitual Offenders Rules, 1955
47. Temporary pass for persons suffering from disease.
(1)A [registered offender] [Substituted by ibid] suffering from leprosy, tuberculosis, general disease, insanity, or other contagious or infections disease, may be granted a temporary pass in form No. 28 for the purpose of enabling such offender to reside in an asylum, hospital, sanatorium, nursing home or similar institution. Such a pass may contain a condition that the holder thereof shall reside at the institution concerned for such time as may be specified therein or until further orders, and shall not leave the institution except with the sanction of such person as may be mentioned in the pass.(2)The [registered offender] [Substituted by ibid] shall, on the expiry of the period of his pass or on receipt of the further order, as the case may be return to the [corrective settlement] [Substituted by ibid].(3)All orders passed by the Superintendent of Police under sub-rule (1) shall be subject to revision at any time by the District Magistrate.
