- Power of State Government to appoint. - (1) Visitors of jails shall be-(i)officials,(ii)non-officials, appointed by name.(2)The following officers and such others as Government may from time to time appoint in this behalf shall be official visitors of every jail within the respective areas under their charge or within their jurisdiction :-(a)Commissioners of Divisions.(b)District and Sessions Judges.(c)District Magistrates.(d)Sub-Divisional Magistrates.(e)Deputy Inspector-General of Police.(f)Superintendents of Police.(g)Reclamation Officer, Punjab.(h)Director of Industries, Punjab.(i)Civil Surgeon of the District.(j)Director, Social Welfare, Punjab.
