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[Cites 0, Cited by 0] [Section 974(8)] [Section 974] [Entire Act]

State of Punjab - Subsection

Section 974(8)(b) in Punjab Jail Manual, 1996

(b)In cases where the Superintendent of the Jail has no mistri or skilled workman at his disposal to put in charge of such works, the Executive Engineer of the Public Works Division concerned should either lend him one from his own staff, if he has one available or should see that the estimates provides for the payment of one charged to work. If in any particular case, the Superintendent of the Jail professes his inability to carry out work which the Executive Engineer has not objected to as unsuitable to Jail Labour, the Executive Engineer would, of course, carry it out for him, the matter is one that should be arranged between the Superintendent and the Executive Engineer. But it should be borne in mind that whenever by supplying help in the way of subordinate staff the Executive Engineer can aid the Superintendent to carry out work, it will be preferable to do so rather than to undertake it himself.