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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Haryana - Subsection

Section 381(1) in Punjab Jail Manual

(1)The general duties of a convict-watchman shall be, to -
(a)patrol the inside of wards and assist in maintaining discipline and order at night;
(b)prevent prisoners leaving their berths except with permission and for a necessary purpose;
(c)count the prisoners in his charge frequently, satisfy himself that all are present, and reply when challenged by the outside patrol;
(d)prevent, as far as lies in his power, any breach of Jail rules by any prisoners in his charge, and to report the same.
(e)report cases of sickness and the use of the latrine otherwise than at the times specified in that behalf;
(f)assist in quelling any disturbance and, in case of necessity, defend any official;
(g)perform such task as may be alloted to him during the day and render all proper assistance to the warder in charge of his gang;
(h)when so required, act as a messenger within the Jail wall and escort prisoners from one part of the Jail to another;
(i)watch the jail walls and prevent prisoners from lurking near them;