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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 15 in The Karnataka Prisons Act, 1963 15. Jailer.— (1)The Jailer shall reside in the prison, unless the Superintendent permits him in writing to reside elsewhere.(2)The Jailer shall not, without the sanction of the Inspector-General in writing, be concerned in any other employment.
