(1)A "subsidiary jail" means any place so declared by the State Government by general or special order, and used permanently or temporarily under that authority for the detention of prisoners. It includes all lands and buildings appurtenant thereto;(2)The word "jail" or "prison" in any section or sub-section of the Prisons Act, 1894 or in any rule or portion of a rule made thereunder, introduced into this Manual includes a subsidiary jail;(3)The words "Medical Officer" or "officer in medical charge" appearing in any portion of this Manual, shall be taken as referring to the officer in medical charge of the District or sub-division in which the subsidiary jail is situated.Note. - The officer in medical charge of the district or sub-division, as the case may be, shall be in supervisory medical charge of the subsidiary jail. The detailed work shall be carried out by the Additional Medical Officer of the subsidiary jail.(4)"affiliated jail" means the district or central jail to which the subsidiary jail is subordinated for purposes of administration or otherwise.
