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[Entire Act]
State of Haryana - Section
Section 1136 in Punjab Jail Manual
1136. Records to be permanently preserve.
- The following records shall be preserved permanently :-ReportsAnnual Administration Report of the Department.| Name of Form | Description of Form |
| 2 | Register of convicts admitted |
| 4 | Release Diary of convicts and civil prisoners |
| 18 | General Cash Book |
| 19 | Cash Ledger |
| 22 | Alphabetical Index of prisoners |
| W.F. 93 | Register of office furniture |
| 27 | Register of letters received |
| 28 | Register of letters despatched |
| 29 | Warder's service register |
| 35 | Register of charges for Supplies and Services |
| 35-A | Register of Contingent charges |
| 41 | Acquittance roll of establishment |
| 42 | Inventory of Miscellaneous property |
| 44, 53 | Manufactory Cash book |
| 45 | Register of Manufactory Contingent Charges |
| 58 | Block Register (200) |
| Name of Form | Description of Form |
| 54 | Confidential report of establishment |
| 55 | Report on the character and qualifications ofwarder establishment |
| 72 | Declaration of relatives |
| 98 | Form of Security bond |
| 102 | Declaration to which a candidate for employmentis required to subscribe |
| 107 | Warders clothing sheet |
| 148 | Report of escape of prisoners not re-captured |
| 153 | Measurement Statement |
| 164 | Acknowledgement by a jail officer of havingread or having had explained to him the purport of Section 54(1)Act XI of 1894 |
| 189(a)(b)(c)(d) & (e) | Forms of Tender |
| 190 | Descriptive roll of dismissed warder |
| A.G. 55 | Application for Pension |
| C.A.C. 3 & 4. | List of Establishment standing on the 1stApril. |
| A.F. 85 | Proposition Statement for revision ofestablishment |