Section 45 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
45. Investment of savings.
- When a Habitual Offender earns in a Settlement more money than is necessary for his subsistence, the Superintendent of the Settlement may deposit the surplus from time to time in a savings bank account opened in the name of such Habitual Offender who may not withdraw any of the money so deposited, except with the permission of the Superintendent.When an account of this nature is opened, the pass book shall be made over to the depositor who shall produce it whenever called upon by the Superintendent of the Settlement for inspection or for the purpose of making further deposits.
