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State of Haryana - Section

Section 134 in Punjab Jail Manual

134. [ Appointment of Factory Superintendent. [Part II, Rule 78.]

(1)An officer, to be called the Factory Manager, may be appointed to any Central Jail in which any special industry is carried on, for the purpose of superintending the manufactory department of such Jail in all its branches.]
(2)No person whom it is proposed to the Office of Factory Manager shall be so appointed unless and until -
(a)his appointment, and the terms thereof, shall have been sanctioned by the Local Government, and
(b)he shall have executed an agreement setting out the terms subject to which he is to hold the appointment.
(3)The Factory Manager shall take rank above the Deputy Superintendent who shall carry out all orders issued by the Factory Manager in regard to matters relating to his department :Provided that the Factory Manager shall not have power to interfere in any way with the administration of management of the Jail in matters not directly connected with the superintendence of the manufactory department thereof.Note - A Factory Manager is appointed to the Lahore Central Jail on a salary of Rs. 400-20-500.