Section 40 in Rajasthan Habitual Offenders Rules, 1955
40. Work in 3[corrective settlement.
- In a [corrective settlement] [Added by ibid] where agricultural or industrial occupations are provided, the [registered offender] [Added by ibid] placed therein shall carry out such work as may be allotted by the [corrective settlement] [Added by ibid] Manager. The terms of remuneration, the hours of work and the distribution of the land shall be fixed by the District Magistrate, subject to the special or general orders of the Government.(2)The [corrective settlement] [Added by ibid] Manager can, for special reason exempt any [registered offender] [Substituted by ibid] from working for the whole or any part of the day - See rule 44 (1).
