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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Punjab - Subsection

Section 240(5) in Punjab Jail Manual, 1996

(5)The reservists so employed will draw their normal rates of reserve pay throughout the period of employment. There will be no reduction or cessation of such pay and the emoluments they receive from the Jail authorities will be in addition to the reserve pay. This temporary service as Jail warders will count as service towards completion of their army engagement.