Section 2 in The Prison (Punjab Amendment) Act, 1926
2. Amendment of section 6 of the Prisons Act, 1894.
- To section 6 of the Prisons Act, 1894, the following proviso shall be deemed to be added, namely :-"Provided further that in the Punjab the State Government may appoint for any prison a Deputy Superintendent instead of a jailer, and an Assistant Superintendent instead of a Deputy or Assistant Jailer, and these officers when so appointed shall exercise the same powers, shall discharge the same duties, and shall be subject to the same disabilities as Jailers and Deputy Jailers".
