Section 31 in Rajasthan Habitual Offenders Rules, 1955
31. Register of [registered offenders] [Substituted by ibid] in settlement
(1)In every [Corrective settlement] [Added by ibid], a register of inmates shall be maintained in form No. 15, in respect of [registered offenders] [Substituted by ibid] placed therein or transferred thereto under section 7.(2)All changes in these registers shall be intimated by the [Corrective Settlements] [Added by ibid] Manager to the Superintendent of Police and to the Officer-in-charge of the Police Station or out-post having jurisdiction.(3)The names of [Registered offenders] [Substituted by ibid] who have been permanently discharged or transferred from the [corrective settlement] [Substituted by ibid] under section 7 shall be removed from the register.
