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State of Rajasthan - Section

Section 8 in Rajasthan Prisoners Open Air Camp Rules, 1972

8. Wages

(a)The wages of earning as earned by the prisoners shall be utilized by them for the use of themselves or for their family.
(b)Administrative charges as fixed by the Inspector-General of Prisons shall be recovered from each prisoner of the camp out of his earning.
(c)The prisoners shall be allowed to have a Saving Bank Account in the nearest post-office transacting Saving Bank business.