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State of Haryana - Section

Section 563 in Punjab Jail Manual

563. Conditions under which a Christian minister may be admitted.

- On the application of a Christian prisoner, a known Christian minister, of the denomination to which the prisoner belongs, as declared by him on his admission to jail, shall be admitted to the jail for religious ministration only, on any of the following days, namely :- Christmas Day, Good Friday and Sundays : Provided that -
(a)the Superintendent may, in his discretion, refuse to admit any minister whose admission to the jail he considers, for any sufficient reason, to be inconsistent with the maintenance of discipline therein;
(b)no such Christian minister shall be permitted to have access to any non-Christian prisoner: nor to any Christian prisoner of a different religious persuasion to himself, unless at the voluntarily expressed desire of such prisoner; and
(c)the religious ministration shall be subject to such conditions as to time, place, duration and the like, as the Superintendent may at any time deem fit to prescribe.