Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 81] [Entire Act] State of Punjab - Subsection Section 81(2) in Punjab Jail Manual, 1996 (2)The Superintendent may, at any time, inquire into, and record his opinion on, the conduct of any subordinate officer. In conducting all such inquiries he shall be guided by the relevant Punishment and Appeal rules.
