22. Incorrigible inmates to be reported to Government.
- If the Superintendent is of opinion that an inmate is incorrigible, or is exercising a bad influence on the other inmates of the institution or has been convicted under section 19 of the Act, or has committed any of the major offences specified in paragraphs 608 and 609 read with paragraphs 630 of the Punjab Jail Manual, he shall report the case, through the Visiting Committee, to the Director for the orders of the [State Government.] [Substituted by Adaptation of Laws Order, 1950.]
