(1)A child under the age of 4 years shall be admitted to jail with its father if its mother is dead and no friend or relative can be found to take charge of it.(2)As soon as any child admitted to jail with its father attains the age of 4 years or a male prisoner dies leaving a child under that age, the Superintendent shall communicate with Magistrate of the District of which the father is or was a resident with a view to the child being made over to the charge of a relative or friend or being placed at an orphanage or being entrusted to some respectable person to be brought up at the expense of Government, if necessary, until it attains an age to earn livelihood.(3)[ Any male prisoner whose wife is dead may be allowed to retain his child with him until it is 4 years or with the approval of the Superintendent even up to 6 years of age if he so desires.] [Para 832-A inserted on correction slip No. 832 Punjab Government Memo No. 10100-3J9-66/32283 dated 5.8.1966.]
