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State of Punjab - Section
Section 285 in Punjab Jail Manual, 1996
285. Officers to furnish security and execute bond.
- Every Deputy Superintendent/Assistant Superintendent, and such other person employed in a jail, as may be required to do so, shall be required to furnish security and execute a bond in form No. 98, for the due performance of all duties that they may be called upon to perform. For the purposes of this order, the security shall be taken either in cash or in one of the recognised forms of interest bearing securities mentioned in rule 3.6(b) of the Punjab Subsidiary Treasury Rules. It may at the option of the Inspector-General of Prisons be furnished either in full on appointment or subsequently by special payments or by monthly deductions from pay until the total sum required is deposited. The security deposit shall be hypothecated to Government in the name of the Inspector-General of Prisons, Punjab or the Superintendent of the Jail. The amount of security to be furnished by each officer and the monthly deductions to be made, if authorised, shall be as follows| Description of posts | Amount of Security | Monthly deductions if authorised shall not beless than | Amount of personal security |
| Rs. | Rs. | Rs. | |
| (i) Dy. Supdt. Grade I. | 2,000.00 | 25.00 | 10,000.00 |
| (ii) Dy. Supdt. Grade II | 1,500.00 | 25.00 | 10,000.00 |
| (iii) Sr. Asstt. Supdt. W.C/S.A.S. | 10,000.00 | 20.00 | 5,000.00 |
| (iv) Cashier/Store Keeper | 1,000.00 | 20.00 | 5,000.00 |
| (v) Head Warder/Warder | 500.00 | 10.00 | 3,000.00 |
| Technical Staff | |||
| Weaving Master, Carpenter Master, Dyeing Master,Black Smithy Master, Leather Master, Chalk Master, Tent Masterand Asstt. Factory Supervisor | 500.00 | 10.00 | 3,000.00 |