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State of Jammu-Kashmir - Section

Section 16 in The Prisons Act, 1977

16. Jailor.

(1)The Jailor shall reside in the prison, unless the Superintendent permits him in writing to reside elsewhere.
(2)The Jailor shall not, without the [Inspector General's] [Substituted by Act II of 1985, section 2.] sanction in writing, be concerned in any other employment.