Section 49 in Rajasthan Habitual Offenders Rules, 1955
49. Periodical review of offender in corrective settlement.
- As provided for in rule 46, sub-rule (2) a periodical review of [registered offender] [Substituted by ibid] in all [corrective settlement] [Substituted by ibid] shall be made regularly. This review should ordinarily place in the month of June every year.
