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State of Haryana - Section

Section 382 in Punjab Jail Manual

382. A convict-officer permanently incapacitated may be reduced.

- Should a convict-officer, from any cause, at any time become permanently incapacitated for all or any of the duties required for him, the Superintendent may, with the sanction of the Inspector-General, reduce him to the next grade (if any) the duties of which he is capable of performing or remove him from office.