Section 46 in The Maharashtra Habitual Offenders Rules, 1960
46.
(1)For every settlement there shall be a Visiting Committee consisting of (a) ex-officio members and (b) non-official members.(2)The following officers shall be the ex-officio members of the Committee namely :-(i)[ * * *] [Deleted by G. N. of 4.7.1973.](ii)The District Magistrate of the district;(iii)The District Superintendent of Police;(iv)The Civil Surgeon of the district;(v)[ * * *] [Deleted by G. N. of 4.7.1973.](vi)[ * * *] [Deleted by G. N. of 4.7.1973.](vii)[ * * *] [Deleted by G. N. of 4.7.1973.](viii)The Inspector-General of Prisons;(ix)The Deputy Inspector General of Prisons of the region concerned.(3)There shall be seven non-official members of the Committee who shall be appointed by the State Government.(4)The District Magistrate shall be the Chairman, and the Superintendent of the Settlement shall be the ex-officio Secretary of the Committee.(5)A non-official member should ordinarily have experience of social work for at least five years. He should not be less than 30 years and more than 60 years of age. The State Government may, however, relax the provisions of this sub-rule in favour of any person whom the State Government considers suitable for appointment as non-official member of the Committee.(6)Every non-official member shall hold office for a period of three years from the date of his appointment :Provided that, a non-official member is eligible for reappointment on the expiry of his period of appointment :Provided further that, the State Government may at any time terminate the appointment of any non-official member before the expiry of his term of appointment without assigning any reason.[* * *] [Deleted by G. N. of 15.7.1969.]
