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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Haryana - Subsection

Section 198(6) in Punjab Jail Manual

(6)The authority who has powers to make the appointment has powers to sanction the pension as shown below.Table for HaryanaTable amended by Haryana Correction Slip No. 32 dated 9.2.1984 as below :
Appointing authority Establishment
State Government Deputy Supdts./Distt. Probation officers.
Inspector-General Senior Asstt. Supdt./Asstt. Supdt./WelfareOfficer/Probation officer/Sub-Asstt. Supdt./Ministerial,Clerical and Technical staff
Superintendent Head-quarters Jail Warders and Non-warder
Superintendent Jail All other subordinates.