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State of Punjab - Section

Section 1009 in Punjab Jail Manual, 1996

1009. Duties of Deputy Superintendent.

(a)The Deputy Superintendent shall be required to perform the clerical work of the Sub-jail with his own hand, to keep his registers and other records neatly and up to date and not to remove any of them or allow them to be removed from the jail premises.
(b)the Deputy Superintendent will be the Drawing and Disbursing Officer in respect of all bills of subsidiary jails. He shall keep in safe custody and be responsible for the cash and other property belonging to the Government and the prisoners entrusted to his charge.
(c)to record in his Report book, as they occur, all matters of importance concerned the sub-jail and to take the signature of the Head Warder against any order of importance issued to that officer;
(d)to prepare correctly and despatch punctually all returns, bills, etc., required of him by the orders in force under the direction of the Superintendent;
(e)to manage the sub-jail with economy;
(f)to keep the keys of the godowns and places where prisoners are confined as well as the keys of the main gate at night in his personal possession.
(g)to visit the sub-jail every second night in rotation with the Head Warder at uncertain times, ascertain that all is secure, that the lamps are showing sufficient light, that the guard is alert and on the move, and record the time and result of each visit in his report and order book.