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State of Karnataka - Section

Section 19 in The Karnataka Prisons Act, 1963

19. Powers of Deputy and Assistant Jailers.—

Where a Deputy Jailer or Assistant Jailer is appointed to a prison, he shall, subject to the orders of the Superintendent, be competent to perform any of the duties, and be subject to all the responsibilities of a Jailer under this Act, or any rule thereunder.Subordinate Officers.