Legal Document View

Unlock Advanced Research with PRISMAI

- 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 Punjab - Section

Section 212 in Punjab Jail Manual, 1996

212. Duties of Females Head Warders and Female Warders.

(1)In every jail in which accommodation is provided for female prisoners, or in which such prisoners are ordinarily detained or are liable to be detained, there shall be a female Deputy Superintendent or female Head Warder, or one or more female warders, who shall, subject to the control of the Superintendent and Deputy Superintendent, respectively, have complete charge of all female prisoners at any time committed to, or detained in the jail,
(2)The duties of the female head warder and female warders, respectively, shall, as regards female prisoners, be similar to those performed, as regards male prisoners, by head warders and male warders, respectively, and all rules, regulations, orders and directions for the time being applicable to such head warders and warders, shall, as far as may be, to be applicable to female head warders and female warders, respectively.Note 1. - In the Ludhiana Female Jail permanent female Superintendent and female staff from female warders shall be maintained.Note 2. - In this section the terms female warder includes the female head warder where one is appointed.