Section 34 in Rajasthan Habitual Offenders Rules, 1955
34. Transfers from [corrective settlement] [Added by ibid].
(1)The officer authorised to order the transfer of any [registered offender] [Substituted by ibid] from one [corrective settlement] [Added by ibid] to another in Rajasthan shall be the Deputy Inspector-General of Police, C.I.D. Rajasthan, Jaipur.(2)Every transfer from the [corrective settlement] [Added by ibid], ordered under section 7 shall be entered in the register in form No. 21 and shall also be noted in the appropriate place in the register in form No. 15. Intimation shall also be sent to the Superintendent of Police and to the Officer-in-charge of the Police Station or out-post concerned, as required by rule 31, sub-rule (2). A note shall also be made on the identity card in form No. 11.
