Section 12 in Punjab Detenus (Conditions of Detention) Order, 1981
12. Discipline and Searches.
(1)The detenus shall for purposes of discipline be subject to such of the rules relating to Civil prisoners as are not inconsistent with this order or any other special order made by the State Government in this behalf.(2)Every detenu and his cell or ward shall be searched not less than once a week by the Deputy Superintendent Jail, or Assistant Superintendent Jail as detailed by the Superintendent. Special precautions shall be taken to make the searches thorough and the fact of the search shall be noted in the Deputy Superintendent's or Assistant Superintendent's report book. Every detenu shall also be searched before and after interviews and at any other time if the Superintendent considers it necessary.
