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State of Punjab - Section

Section 137 in Punjab Jail Manual, 1996

137.

(1)The service of Assistant Superintendents and Welfare Officer in the Punjab Jails Department (hereinafter called "the Service") is a subordinate service and officers holding these appointments will be non-gazetted officers.
(2)The recruitment and service conditions of Assistant Superintendent and Welfare Officers shall be governed by the Punjab Prisons Service Class III Rules.
(3)Assistant Superintendent and Welfare Officer shall be subordinate to the Deputy Superintendent and shall obey his orders.
(4)The Assistant Superintendent and Welfare Officer shall, subject to the orders of the Superintendent, be competent to perform any duties and be subject to all the responsibilities of a Deputy Superintendent under the Prisons Act or any rules thereunder for the duties assigned.
(5)The Deputy Superintendent Factory, senior-most Assistant Superintendent or Welfare Officer shall take the place of the Deputy Superintendent when he is temporarily absent from or incapacitated for duty senior-most Assistant Superintendent present shall discharge such duties and assist in such ways, as may from time to time be prescribed, in writing, by the Superintendent.