Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 3 in The Bihar Jail Service Rules, 1953

3.

The Service shall consist of two branches, namely :-
(a)the Senior Branch; and
(b)the Junior Branch.
The members of the Senior Branch of the Service shall normally be employed as Superintendents of the Central Jails, while the members of the Junior Branch shall normally be employed as Superintendents of the district Jails. Members of either branch may be required to perform such other duties as the Government may, from time to time, by order direct.