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State of Haryana - Section

Section 1042 in Punjab Jail Manual

1042. Convalescent and infirm gang.

(1)A gang shall be formed of all prisoners discharged from hospital who are unfit to return to their usual work, of the aged and infirm, and of any others whom the Medical Officer selects for special observation and treatment. Every prisoner who appears to be suffering from obscure functional or organic disease or from malnutrition as indicated by his anaemic or otherwise unhealthy appearance, shall be placed in this gang which shall be termed the "convalescent and infirm" gang.
(2)Convalescent and infirm prisoners shall be divided into two classes, namely, those who are old and infirm or permanently incapacitated for hard work and those who with suitable diet and treatment, are again likely to be restored to normal health and to become fit for hard labour. The two classes shall be known, respectively, as the "permanent" and "temporary' convalescent gang.
(3)Each member of the gang shall be provided with a tin disc which shall be attached to the prisoner's neck ticket by means of an 1/8 inch screw.The tin disc affords a means of not only marking a convalescent but also indicating the diet he is receiving. The scales of diets with their distinctive markings shall be as follows :-
(a) Ordinary diet   m o A
(b) Wheat bread, porridge in lieu of boiled orparched gram   oB
(c) Same as (b) with 8 chhittaks milk as an extra.   : C
(d) Same as (b) with 8 chhittaks milk as an extra   : D
(e) Same as (b) with either meat or gur as extra    
(f) Special gang for marked cases of mal-nutrition,to be fed daily before the Medical Subordinate - Diet (b) with 4chhittaks milk, 1 chhittak gur, 1/2 chhittak ghi   oE
Samples of discs may be obtained from the Lahore Borstal Institution.The above are six simple forms of suitable diets upon which the changes can be rung and affording a means of increasing and decreasing the amount and quality of food to any individual in the convalescent gang.
(4)Very old and feeble prisoners should receive one-eight chhittak of oil occasionally, to be rubbed into the skin.
(5)Prisoners suffering from active illness shall be removed to hospital and not treated in the convalescent gang.