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] [Section 106] [Entire Act]

NCT Delhi - Subsection

Section 106(10) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(10)The Inspector General may grant a reward not exceeding Rs. 500/- to any person other than an officer of Jails Department who furnishes valuable information e.g. as regards stolen Government property, misconduct of warders, etc.