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State of Haryana - Section
Section 254 in Punjab Jail Manual
254. Nationality and Domicile.
- (2) A candidate for direct appointment to the service must be -(i)a citizen of India or,(ii)a person, who has migrated from Pakistan with the intention of permanently settling in India, and who has now become citizen of India under the Constitution, or(iii)a subject of Sikkim or of a Portuguese or French possession in India.and if he comes under category (ii) or (iii) must be a person in whose favour a certificate of eligibility has been given by the Government of India or the Government of Punjab. A candidate in whose case such a certificate is necessary may, however, be admitted, to an examination or interview conducted by the Punjab Public Service Commission or other recruiting authority on his furnishing proof that he has applied for the certificate and he may also be provisionally appointed, subject to the necessary certificate being eventually given to him by Government.| Rs. | ||
| Sanction grade of pay | 80-7-1/2-140/7-1/2-200 | An Assistant Superintendent is entitled to freequarters or a house allowance at the rate of Rs. 30 per mensemexcept during the period or periods of training. |
| Eventual sanctioned Cadre | 95 | This includes the Lady Assistant Superintendentat the Women's Jail Lahore who has been granted a special gradeof Rs. 180-10-300 with effect from 1-1-1945. |