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State of Haryana - Section

Section 50 in Punjab Jail Manual

50. Non-official visitors, Term of office, Appointment.

- [(1) The Local Government may appoint such number of persons to be non-official visitors in respect of any jail as it may think fit.] [Part II, Rule 269.]
(2)Every non-official visitor so appointed shall hold office, as such, for two years, but may be reappointed on the expiration of that term.