Section 19 in Rajasthan Conditions of Detention Order, 1971
19. Application or representation.
(1)The Superintendent shall forward through the [Inspector] [Now [Director]] General, with such observation as he may thinks fit, any representation which a detenue may submit to the Government.(2)The Superintendent shall forward to the Government without delay any petition which a detenue 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.
