Section 30 in Rajasthan Habitual Offenders Rules, 1955
30. Management etc. of [Corrective Settlement]. [Substituted by ibid]
(1)The management control and supervision of every [Corrective Settlement] [Substituted by ibid] established under section 7 shall, subject to the provisions of these rules and to the general control of the Deputy Inspector General of Police, C.I.D. Rajasthan Jaipur, be vested in the Settlement Manager, who shall be appointed by the appropriate appointing authority from police officer not below the rank of Sub-Inspector.(2)The [Corrective Settlements] [Added by ibid] Manager shall be responsible for the proper management of the [Corrective Settlements] [Added by ibid] and for the well being of the inmates thereof.
