Section 44 in Rajasthan Habitual Offenders Rules, 1955
44. Temporary leave from word.
(1)The [corrective settlement] [Substituted by ibid] Manager may, subject to the provisions of sub-rule (3), give temporary leave, that is exemption from work, to a [registered offender] [Substituted by ibid] for not more than 3 whole days in a month. Where leave is to be granted for only a part of a day, he may grant such leave to a [registered offender] [Substituted by ibid] not more than 5 times in a month.(2)Where leave from work is applied for by a [registered offender] [Substituted by ibid] and the leave to be granted is beyond the powers of the [corrective settlement] [Substituted by ibid] Manager as defined by sub-rule (1), the case shall be referred to the Superintendent of Police concerned, who may grant such leave subject to the provisions of sub-rule (3).(3)The total number of [registered offender] [Substituted by ibid] on leave under this rule on a particular day shall not exceed 5 per cent of the total number of [registered offender] [Substituted by ibid] in the [corrective settlement] [Substituted by ibid].
