Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 922 in Punjab Jail Manual, 1996

922. Classification of prisoners according to health.

- The health of every prisoner shall be described as either "good", "bad", or "indifferent". Prisoners on admission to jail who are in immediate need of medical treatment should be recorded as in "bad" health, unless suffering from trivial and temporary ailments, those who are not fit for hard labour, but who do not need hospital treatment, should be recorded as in "indifferent" health.Note. - If a prisoner is in bad or indifferent health, the Medical Officer should enter the cause of the disability, such as enlarged spleen, anaemia, scurvy, etc., in his history ticket and admission register.