Section 31 in Punjab Detenus (Conditions of Detention) Order, 1974
31. Power to issue instructions.
- Such other local instructions as may be necessary for the guidance of the Jail officers may be issued by the Inspector General of Prisons or the Officer in charge of prisons in the State with the approval of the State Government.Form 'A'[See clause 14]Application for interviewParticulars to be furnished by persons desiring to interview a detenu.Name of the detenu to be interviewed________________________________Name of Applicant ______________________________________________Relationship of applicant to detenu __________________________________Full address of applicant __________________________________________Purpose for which interview is desired _______________________________Date on which interview is desired __________________________________Dated ______________ Hours ___________ a.m./p.m.(Signature of applicant)Form 'B'[See Clause 15]Full Name of sender ______________________________________________Full name, Address and relationship of addressee and of any other person mentioned in the letter ________________________________________________To be detached here __________________ JailSignature of censoring officer ______________________ Date _______________Name of sender ______________________________________
