Section 39 in Rajasthan Habitual Offenders Rules, 1955
39. Daily attendance and roll call
(1)Every [registered offender] [Substituted by ibid] placed in a settlement shall attend daily before the [corrective settlement] [Added by ibid] Manager or before a person authorised by him at 7 A.M. in the morning and 9 P.M. at night.(2)Such attendance shall be recorded in the register in form No. 16.(3)The [corrective settlement] [Added by ibid] Manager may exempt any [registered offender] [Added by ibid] from attendance, either on specified occasion or general, or may permit him to attend at a his different from that prescribed by this rule.(4)Nothing in this rule applies to [registered offender] [Substituted by ibid] absent from settlement] under a pass of discharge licence issued under these rules.
