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State of Punjab - Section

Section 224 in Punjab Jail Manual, 1996

224. Conditions as to the jail to which posted.

- No warder shall be posted to a jail in his home district nor to a jail in a district in which he has been long resident. No warder shall ordinarily be allowed to remain at a Central Jail for more than five years, nor at a District Jail for more than three years, nor at a Subsidiary Jail for more than two years.