Section 8 in Rajasthan Conditions of Detention Order, 1971
8. Supply of funds.
(1)A detenu may, with the previous sanction of the Detaining Authority, receive from a specified relative or friend, at intervals of not less than a month, an amount not exceeding Rs. 20/ per month if he is a class I detenu and Rs. 10/ per month if he is a class II detenu and may spend the amount or a similar sum from his private funds on such object and in such manner as may be permissible under the rules. In case in which for want of funds any detenu is compelled to do without small amenities which his follow detenus enjoy, such amenities may, if considered absolutely necessary by the Superintendent, be supplied to him at Government cost.(2)All funds so received shall be kept by the Superintendent and spend by him on behalf of the detenu.(3)Amounts in excess of those prescribed in sub-clause (1)may be received by the Superintendent on behalf of detenus but they shall not be spent in any month beyond the limits laid down in the said sub-clause."8(A) If the State Government after enquiry, as it may be deemed necessary,is satisfied that the detenu is sole bread winner and his detention has substantially affected the means of subsistence of his family, it may grant an ex-gratia payment to the detenus family @ 33'A percent of the ascertained income of the persons so detained:Provided that the amount of such grant shall not be less than Rs. 50/ and not more than Rs 100/ per month in any case."This amendment will come into force with effect from 25.6.1975.
