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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(1) in Punjab Jail Manual, 1996

(1)In the event of any temporary vacancy occurring in the office of Superintendent of any jail or of the Superintendent being, from any cause, unable to discharge or prevented from discharging the duties of his office, the fact shall forthwith be brought to the notice of the District Magistrate within the limits of which such jail is situated, by either the Superintendent or the next senior officer of such jail.