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State of Punjab - Section

Section 169 in Punjab Jail Manual, 1996

169. Medical aid to officers. To assist Medical Officer generally.

- The Additional Medical Officer shall, under the directions of the Medical Officer, afford medical aid to all officers of the jail and others living on the jail premises, render that officer every assistance, and report all matters which may, in any way, affect injuriously the health of the prisoners or establishment, such as -
(a)overcrowding.
(b)unseasonable or worn-out clothing.
(c)neglect of personal cleanliness.
(d)undue exposure to the weather.
(e)unpunctuality of meals.
(f)neglect to air, dry or clean clothing and bedding, and
(g)unsuitable tasks.