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State of Haryana - Section

Section 852 in Punjab Jail Manual

852. The guarding of condemned prisoners.

(1)If the permanent establishment of the jail is not sufficient to furnish the necessary number of warders to guard condemned prisoners, temporary establishment shall be entertained.
(2)The duty of guarding condemned prisoner shall always be given to the most trustworthy warders on the permanent establishment, and the less responsible duties of the Jail to the more junior warders and men temporarily entertained.