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 11 in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963

11. Expenditure on railway fares. [Section 10(1)]

. - The expenditure on account of railway fares of deserving prisoners shall be met out of the contingencies of respective Jails under Major Head 22 - Jails.Form A-1(See rule 3)(To be supplied to a prisoner or any adult member of family free of charge)Application by the prisoner to the Superintendent of Jail for release (under section 3 parole) of the Punjab Good Conduct Prisoners' (Temporary Release ) Act, 1962.---------------(To be filled in by the prisoner or a member of his family)Central Jail _____________District Jail _____________