- Subject to the arrangements for securing due budget provision and the allotment of funds to meet the expenditure of the Jail Department, made under the orders of the State Government in that behalf, the entire control over all expenditure on the maintenance of Jails and on all matters in any way relating or incidental to, or connected with administration of Jails and correctional services shall vest in the Inspector-General.Provided further, that the expenditure incurred on -(a)public works;(b)the supply of stationery and the like;(c)the supply of medical stores;shall be regulated according to the provisions of Punjab Financial Rules and rules of the department concerned.
