Section 24 in Rajasthan Control of Goondas Rules, 1975
24. [Rescission of the order] [Inserted by G.S.R. 188 vide Notification No.F. 10(4)/Home/Gr. V/74, dated 4.3.1977(Published in Rajasthan Gazetted, Part 4-C, dated 7.3.1977, page 940).]
The District Magistrate or the Tribunal may for the purpose of rescinding an order under Section 3 of the Act in exercise of its power under Section 9 of the Act, take into consideration any of the following factors :-(i)that the person concerned has shown improvement in his behaviour;(ii)that there is ground to believe that the original order of externment or restrictions was not necessary;(iii)that it would otherwise be in the public interest to rescind the same.
