(2)[ The following officers and such others as Government may from time to time appoint in this behalf shall be ex-officio visitors of every jail within the respective areas under their charge or within their jurisdiction :-] [P.G. No. 22896 (H. Jails), dated 8th September, 1922 and No. 832 (H. Jails), dated 12th January, 1927.](a)Commissioners of Divisions.(b)District and Sessions Judges.(c)District Magistrates.(d)Sub-Divisional Magistrates.(e)Deputy Inspector-General of Police.(f)Superintendents of Police.(g)Reclamation Officer, Punjab.(h)Director of Industries, Punjab.
