Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 879 in Punjab Jail Manual, 1996

879. Supervision of supply of clothing and bedding.

- It shall be the duty of the Superintendent, the Medical Officer and the Deputy Superintendent at all times to satisfy themselves, respectively, that -
(a)every prisoner is provided with sufficient clothing and bedding to secure his health;
(b)every prisoner entitled to prison clothing and bedding is duly supplied therewith according to the prescribed scale applicable to the class to which such prisoner belongs;
(c)all clothing and bedding supplied is of the prescribed description and quality, clean, in good condition and in all respects suitable for use by prisoners;
(d)all articles of clothing or bedding at any time obtained and stored in the jail are frequently inspected, and that all articles which are in any respect unsuitable or inferior to the prescribed description and quality are forthwith rejected and are not issued for the use of prisoners.