Section 37(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Where a [registered offender] [Substituted by ibid] in a [corrective settlement] [Added by ibid] has been allowed by the [corrective settlement] [Added by ibid] Manager to take up regular daily employment outside the limits of the [corrective settlement] [Added by ibid], a permanent pass in form No. 25 shall be granted to him by the Settlement Manager. The pass shall specify the hours of each day between which absence from the settlement is permitted.
