Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(b) in The M.P. Borstal Rules, 1960 (b)Inmate Officers may act as monitors in different capacities, and may be placed in authority over other inmates on parades, in the workshops or recreation rooms, and in other situations where they can assist the administration in various ways.
