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 Haryana - Section

Section 267 in Punjab Jail Manual

267. Warder establishment organised in our circle.

(1)For the purposes of the appointment, transfer and promotion of warders and the better organisation of the warder establishment of the Province, there shall be four circles, namely, the Lahore, Multan, Rawalpindi and the Ambala circle. The Jails comprised within each circle shall be as follows, namely :-
Lahore Circle Multan Circle Rawalpindi Circle Ambala Circle
1. Lahore Borstal Institution (Head-quartersJail) 1. Multan New Central (Head-quarters Jail.) 1. Rawalpindi District (headquarters Jail.) 1. Jullundur District (Headquarters Jail.)
2. Lahore Central 2. Multan Central Old 2. Jhelum District 2. Jullundur District
3. Montgomery Central 3. Multan District 3. Campbellpore District 3. Ludhiana District
4. Gujranwala District 4. Lyallpur District 4. Sialkot District 4. Hissar
5. Lahore Female 5. Dera Ghazi Khan District 5. Gujarat Subsidiary 5. Ferozepore District
6. Gurdaspur District 6. Musaffargarh Subsidiary 6. Sargodha Subsidiary 6. Rohtak District
7. Kasur Subsidiary 7. Rajanpur Subsidiary 7. Mianwali District 7. Hoshiarpur Subsidiary
8. Amritsar Subsidiary 8. Jhang District   8. Karnal Subsidiary
9. Dharamshala Subsidiary     9. Gurgaon Subsidiary
10. Shekhupura Subsidiary     10. Delhi District.
(2)The Inspector-General may, in his discretion, at any time transfer any Jail from any one to any other circle or create one or more additional circles.
(3)The management of the warder establishment of each Jail shall, for the purposes of and to the extent provided in these rules, rest with the Superintendent of the Headquarters Jail of the circle to which such Jail for the time being belongs.