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State of Haryana - Section

Section 25 in Punjab Jail Manual

25. Power to entertain temporary establishment.

(1)The Inspector- General may, from time to time, in respect of any jail entertain or sanction the entertainment of temporary establishment in accordance with the Book of Financial Powers.
(2)Every, temporary subordinate officer shall be subject to the same liabilities as regards transfer, promotion, removal and punishment as are, under these rules, applicable to subordinate officers permanently employed.