Lexace Ask the AI ›

⚖️ Ask the AI about your situation:🚗 Car Accident 💼 Work / Job 🏠 Housing / Eviction 👪 Family / Divorce 📋 Contract Dispute 💰 Money Owed

Section 16 — Jailer.

The Prisons Act, 1894

(1) The Jailer shall reside in the prison, unless the Superintendent permits him in writing to reside elsewhere. (2) The Jailer shall not, without the Inspector General's sanction in writing, be concerned in any other employment.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›