Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 358 in Punjab Jail Manual

358. [ Articles of uniform, etc., supplied free to warders. [P.G No. 12223 H.- Jails dated 5.4.28.]

- Every warder shall be provided with uniform, etc., free of charge, according to his rank and grade. The articles so supplied, and the period which each article continues to be Government property from the date of its issue, are shown in the following table :-]
Articles Period which each article continues to beGovernment property from date of issue Remarks
MALE WARDERS  
1 drill suit 2 years. 4 years for sub jail Dharamsala and 7 years all other jails.
1 drill short 2 years.  
1 pugree 1 year.  
1 khaki twill shirt 1 year.  
1 pair of shoes 1 year.  
1 kullah or muslin 4 yards eleven inchs. 2 years.  
1 tin polish 1 year  
Chevrons 2 years  
1 pair cotton pettis 1 year  
1 woollen jersey 3 years  
1 Greatcoat 4 years  
1 set of buttons and letters 5 years  
Sword-belt 10 years  
Waist-belt 10 years,  
Ammunition pouch 10 years,  
Rifle sling 10 years  
1 whistle Always  
1 sword Always  
1 batton Always  
FEMALE WARDERS  
1 chaddar 1 year  
1 pair pyjamas 1 year  
1 cotton coat 1 year  
1 pair of shoes 1 year  
1 woollen jersey 3 years  
BOTH SEXES  
1 kit box Always To be uniform in size and colour.
1 charpoy    
    Ditto
Note 1 - Two drill suits, 2 pugrees, one shirt, one short, one greatcoat, one Jersey, one pair of shoes and two pair of cotton putties will be issued to male warders and 2 kurtas and 2 pyjamas to female warders as a first issue, in addition to the other articles to which they are entitled.Woollen jersey and greatcoats shall not be issued to warder enlisted between the 15th April and 1st September, until the 15th of the latter month.Note 2 - Every jail shall when necessary be supplied yearly with complete suits of uniform (except shoes) for the use of temporary warders, according to season and requirements. Shoes shall, however, be provided for the use of those temporary warders whose appointment is likely to last for a year or more. Articles not in use shall be kept in the custody of the Deputy Superintendent, and time-expired or unserviceable articles of such uniform shall not become the property of such warders. No temporary warder shall be allowed to enter a jail unless he is properly dressed in such uniform.fP.G. No. 6399 H.-Jails dated 20.2.30.Note 3 - The period passed by a warder or head warder on leave, other than casual leave, should not be calculated in estimating the period due for a new issue of uniform.Note 4 :- Each jail will stock dubbin and metal polish according to the number of warders at the rate of 1/2 lb. dubbin and 4 oz. metal polish per head per annum. These articles will be kept with the Deputy Superintendent, and will be issued to warders when required for use only. Metal polish will be prepared at the jail in the following manner :-
Kerosene oil 10 oz.
Methylated spirit 5 oz.
Turpentine oil 5 oz.
Globe polish 1 small tin 5 oz.
[Note 5 :- An extra pair of shoes will be issued to warders and head warders posted at Dharmsala Sub-Jail after a stay in each case at Dharmsala for period of 6 months] [P.G. No. 232 (H.-Jails), dated 3.1.29.]