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 62] [Entire Act] Union of India - Section Section 16 in The Prisons Act, 1894 16. 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 Inspector Generals sanction in writing, be concerned in any other employment.
