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State of Punjab - Section

Section 19 in Punjab Jail Manual, 1996

19. Power to entertain temporary establishment.

(1)The Inspector-General may, from time to time, in respect of any jail and correctional staff entertain or sanction the entertainment of temporary establishment in accordance with the provisions of the Punjab Financial Rules.
(2)Every temporary subordinate officer shall be subject to the same liabilities as regards transfer, promotion, removal and punishment as are, under these rules, applicable to subordinate officers permanently employed.