20. [ Permanent establishment sanctioned for each Jail. [See Para 289.]
(1)Under the provision of Section 6 of the [Prisons Act, 1894,] the Local Government has, in addition to the officers prescribed in that section, sanctioned a scale of with specified rates of pay for each Jail. No permanent establishment in excess of the scale allowed in each case can be entertained without the sanction of Government.](2)[ When it is proposed to apply for an increase to the permanent establishment of any Jail, a proposition statement (A.F. No. 85) in triplicate should be submitted.] [Art. 63 C-A Code, Vol. 1.]
