Section 19 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
19. Application or representation.
(1)The Superintendent shall forward through the [Inspector General] [Now Director] with such observation, as he may think fit, any representation which a detenu may submit to the Government,(2)The Superintendent shall forward to the Government without delay any petition which a detenu may address to it:Provided that when the application or representation is addressed to a court, it will be forwarded to that court by the Superintendent direct.
