Section 2 in Punjab Detenus (Conditions of Detention) Order, 1981
2. Definitions.
- In this Order, unless the context otherwise requires, -(a)'detenu' means any person being detained in the State of Punjab by detention order passed under section 3 of the National Security Act, 1980;(b)'Jail' means any prison as defined in section 3 of the Prisons Act, 1894 (Central Act IX of 1894), and includes a Police Lock-up, the Interrogation Centre, Old Jail, Amritsar [and the Interrogation Centre Ladda Kothi, District Sangrur] [Inserted vide Notification No. S.O.44/C.A. 52/74/Section 5/Amd.(6)/14, dated 31st May, 1984] or any pleace which has been declared by the State Government by general or special order to be a subsidiary Jail:.](c)'relative' includes father, mother, wife, husband, children, uncle, aunt, brother, sister, father-in-law, mother-in-law, son-in-law and daguther-in-law of the detenu; and(d)'Superintendent' means the Superintendent of the Jail in which any detenu is detained, or in the case of a Police Lock up the officer-in- charge of the Police Station in whose jurisdiction the lock up is situated and in the case of Interrogation Centre, Old Jail Amritsar, the Superintendent of Police incharge of the aforesaid Centre.
