Section 32 in Rajasthan Habitual Offenders Rules, 1955
32. Other register to be maintained in a [Corrective Settlements] [Added by ibid]
- In addition to the register of inmates refer-ed to in rule 31, the following further registers shall be maintained by the [Corrective Settlements] [Added by ibid] Manager in every [Corrective Settlements] [Added by ibid]-(1)attendance register in form No. 16;(2)register of leave and pass holder in form No. 17;(3)register of births in the settlement, in form No. 18;(4)register of death in the [Corrective Settlement] [Substituted by ibid] in form No. 19;(5)register of [Corrective Settlements] [Substituted by ibid] absent without leave or out of view in form No. 20;(6)register of [Registered offenders] [Substituted by ibid] transferred or removed from the [Corrective Settlements] [Substituted by ibid] in form No. 21;(7)register of punishments in form No. 22;(8)register of visitor to [registered settlement] [Substituted by ibid] in form No. 23;(9)register of official inspections and visits to the [Corrective Settlement] [Added by ibid] (No form prescribed);(10)register of non-official visitors to the [Corrective Settlement] [Added by ibid] (No form prescribed); and(11)register of cattle-wealth of [registered offenders] [Added by ibid] (No. foreign prescribed). A separate page should be opened for each [Registered offender] [Substituted by ibid].
