Section 32 in Punjab Detenus (Conditions of Detention) Order, 1981
32. Power to issue instructions.
- Such other local instructions as may be necessary for the guidance of the Jail Officer in charge in prisons in the State with the approval of the State Government.Form A(See Clause 14)Application for InterviewParticulars to be furnished by persons desiring to interview a detenu.Name of the detenu to be interviewed _________________Name of the Applicant _________________Relationship of applicant to detenu _________________Full address of Applicant _________________Purpose for which interview is desired _________________Date on which interview is desired _________________Date and hours _________________Signature of the ApplicantForm BFull Name of sender _________________Full name, address and relationship of addressee and of any other person mentioned in the letter _________________To be detached here _________________Signature of censoring officer _________________Name of sendor _________________Jail _________________Date _________________
