Section 36 in Rajasthan Habitual Offenders Rules, 1955
36. Temporary absence from [corrective settlement] [Added by ibid].
(1)A pass for temporary absence from the settlement may be granted to a habitual offender by the [corrective settlement] [Added by ibid] Manager for a period not exceeding 15 days. Leave of absence for any longer period may be granted by the Superintendent of Police on the recommendation of the [corrective settlement] [Added by ibid] Manager.(2)The pass to be granted under this rule shall be in form No. 24.(3)In addition to the general conditions mentioned in form No. 24, the [co- reactive settlement] [Added by ibid] Manager or the Superintendent of Police (as the case may be) may incorporate such special conditions as may be deemed proper.(4)The route to be taken by a [registered offender] [Substituted by ibid] for journey both ways shall be specified in the pass in form No. 24 and he shall travel by no other route.(5)On return to the [corrective settlement] [Substituted by ibid], the [registered offender] [Added by ibid] shall report himself immediately to the [corrective settlement] [Added by ibid] Manager and shall hand over the pass back to him.(6)Night halts in the case of a journey under a pass in form No. 24, shall be reported by the [registered offender] [Substituted by ibid] to the Officer-in-charge of the police out-post concerned or village watchman or village headman.(7)If the pass holder overstays the period for which he has been allowed to remain absent from his [corrective settlement] [Added by ibid] owing to illness or other sufficient cause, he shall forthwith inform the Officer-in-charge of the Police Station or out-post within the limits whereof he happens, to be, in writing, and such officer shall immediately send an intimation thereof to the [corrective settlement] [Added by ibid] Manager.(8)The [corrective settlement] [Added by ibid] Manager shall not allow more than 10 percent of the [registered offenders] [Substituted by ibid] in the [corrective settlement] [Added by ibid] to be absent therefrom on leave at any one time without the sanction of the Superintendent of Police.(9)Any pass granted under this rule may at any time be withdrawn by the officer granting it or by the District Magistrate. If the pass-holder has already left, intimation shall forthwith be sent to him of such withdrawal.
