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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(2) in Assam Prisons Act, 2013

(2)The Jailer shall take temporary charge of the prison during the absence of the Superintendent on tour or otherwise, and while holding such temporary charge he may be allowed, by order of the Inspector General, to exercise all the powers vested in the Superintendent :Provided that in case of a Central Jail having more than one Jailer, the Jailer in this sub-section shall mean the seniormost Jailer.