(i)Under the provisions of Section 6 of the Prisons Act, 1894, the State Government has in addition to the officers prescribed in that Section, sanctioned a scale of permanent establishment with specified ranks and pay equivalent to its counterpart in police department for each jail. No permanent establishment in excess of scale allowed in each case can be entertained without the sanction of the State Government.(ii)When it is proposed to apply for an increase to the permanent establishment of any jail proposition statement (P.F. 85) in triplicate should be submitted to the Government.
