Section 22 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
22. Leave exceeding 15 days. [Section 16(2)(g)].
- If a Habitual Offender whose movements have been restricted under section 11 or 12 requires leave for a period longer than 15 days, he should apply through the officer-in-charge of the Police Station, village or Settlement within the limits of which he resides, to the Superintendent of Police or the Special Officer, who may grant such leave of absence, as may appear to him reasonable, after necessary verification of the necessity and may issue a pass in Form No. 15 :Provided that the Superintendent of the Settlement may in special cases grant leave up to 30 days to a habitual offender restricted in the Settlement, prior to verification and in anticipation of the sanction of the Special Officer which shall be obtained as soon as possible after the grant of leave.
