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State of Haryana - Section

Section 201 in Punjab Jail Manual

201. Leave to Warders subject to limitation. Timely notice to be give.

- The leave granted to warders should be so arranged that not more than ten per cent of the sanctioned strength shall be absent from all causes at any one time. For this purpose warders may be called upon to declare the date on which they wish to avail themselves of leave, at least three months before such date.