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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(5) in The Punjab Borstal Rules

(5)Monitor Grade.
(c)All inmates on reception will be placed in the Ordinary Grade, promotion should be regulated by close personal observation of the inmates attention being specially paid to their general behaviour, amenability to discipline and the attention to instructions both literary and industrial.
(d)An inmate will remain in the Ordinary Grade for at least six months.
During this time he shall be employed on hard labour, as far as possible, in connection with the trade which he is desirous of bearing and suitable for his intelligence, caste, etc.He should be carefully observed by the staff, with special reference to his character, mental disposition, aptitude and fitness for the trade allotted.
(e)Where an inmate is believed to be exercising a bad influence, he will be placed by the Superintendent in the Penal Grade for such period as the Superintendent considers necessary in the interest of the inmate himself or of the other inmates. While in this grade, an inmate shall be employed in separation on hard and laborious work and shall forfeit all privileges. The Superintendent should record in his journal particulars of the case of every inmate ordered by him to be placed in the Penal Grade with the reasons for such order and stating the period during which inmate is to remain so placed, but in no case shall an inmate be placed in the Penal Grade for a period longer than three months without the special sanction of the Director.
(f)If the inmate had previously been in the Special, Star, or Monitor Grade, he shall not be restored thereto without passing through a period of probation in the lower grades for such periods as the Superintendent may determine.
(g)If an inmate is, in the opinion of the Superintendent, guilty of any offence other than that described in Rule 28 he may take action according to Rule 29 or may place him in the Penal Grade for such period as he deems necessary; provided that without the special sanction of the Directors as laid down in sub-rule (e) such period shall not exceed three months at a time.