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 Haryana - Section

Section 130 in Punjab Jail Manual

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

- The Medical Subordinate 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)unreasonable 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.
Section IVThe Dispenser