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State of Haryana - Section

Section 269 in Punjab Jail Manual

269. Warders to be informed of their liability to serve within circle.

(1)Every warder entertained in any Jail shall be informed at the time at which he is entertained, that his appointment is made subject to his being liable to serve at any Jail or place in the Province.
(2)For the purposes of these rules, the expression "warder" includes an apprentice or probationer employed as a warder.