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State of Punjab - Section

Section 228 in Punjab Jail Manual, 1996

228. The working of the promotion board.

- The Superintendent of the Headquarters jails who conducts the Board shall, on receipt from all the jails in his circle of lists showing the punishments, resignations, deaths or particulars of any kind necessitating a change in the position of warders on the Board, proceed as fallows :-
(a)The slips of men who have resigned, died or absconded shall be removed and the men below them moved up subject to clause (d).
(b)Men who have been dismissed and whose appeals have been rejected by the Inspector-General, or who have allowed the period of appeal to pass by without appealing, shall be removed and the men below them moved up subject to clause (d)
(c)A Head Warder reduced from a higher to a lower grade shall be given the sixth place in the grade to which he has been reduced.
(d)No warder who is illiterate or who does not possess educational qualifications prescribed from time to time shall be permanently or even temporarily promoted to Head Warder.
Subject to these conditions, and to any special order that may from time to time be given by the Inspector-General, promotions in each circle to and in the grade of Head Warder shall be made by selection.Note. - A literate warder shall mean any warder who has passed middle standard examination with Gurmukhi as medium of instruction.