Section 10 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012
10. Leave of absence and release on licence.
- Subject to such conditions as may be prescribed, -(a)the Superintendent of a Rehabilitation Home at any time may grant leave to a person living in a Rehabilitation Home to absent himself for a period not exceeding 15 days for personal exigencies;(b)the Rehabilitation Officer may at any time grant leave to a person living in a Rehabilitation Home to absent himself for a period not exceeding 60 days; and(c)the Commissioner, may at any time grant leave of absence to such person for any period, as he deems fit:Provided that leave of absence to any person under this section shall be granted only when the officer or authority granting such leave is satisfied that such person when allowed to proceed on leave of absence from the Rehabilitation Home shall not beg.
