Section 44(1) in Rajasthan Habitual Offenders Rules, 1955
(1)The [corrective settlement] [Substituted by ibid] Manager may, subject to the provisions of sub-rule (3), give temporary leave, that is exemption from work, to a [registered offender] [Substituted by ibid] for not more than 3 whole days in a month. Where leave is to be granted for only a part of a day, he may grant such leave to a [registered offender] [Substituted by ibid] not more than 5 times in a month.
