Section 30(1) in Rajasthan Habitual Offenders Rules, 1955
(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.
