Section 34 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
34. Officer-in-charge of Settlement. [Section 16(2)(m)].
(1)Every Settlement established under section 14, shall be under the supervision of an Officer-in-charge, appointed by the Government who will be designated as Superintendent.(2)Such Officer-in-charge shall be responsible for the enforcement of the rules and the general welfare of the inmates of the Settlement, committed to his care.(3)Custodial, clerical, supervisory, menial and other staff necessary for the maintenance of the Settlement shall be appointed by the Special Officer with the sanction of the Government.
