Section 23 in The U.P. Habitual Offenders' Restriction Rules, 1957
23.
The State Government may, by notification certify any privately managed settlement to be fit for reception of habitual offenders if it is statisfied that such settlement has adequate funds and effective machinery to run it on the lines of the Government settlements :Provided that the State Government may, at any time, withdraw any recognition given to a privately managed settlement.
