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 60] [Entire Act]

State of Punjab - Subsection

Section 60(2) in Punjab Jail Manual, 1996

(2)Temporary vacancies. - Every temporary vacancy, in the office or absence or abstention from duty on the part of the Superintendent of any jail shall be forthwith reported by such Superintendent or, in his absence, by the Deputy Superintendent or Senior Officer of the Jail then present, to the District Magistrate and Inspector-General of Prisons.