Section 375 — Power of State Government to empower officer in charge to discharge.

Bharatiya Nagarik Suraksha Sanhita, 2023
The State Government may empower the officer in charge of the jail in which a person is confined under the provisions of section 369 or section 374 to discharge all or any of the functions of the Inspector-General of Prisons under section 376 or section 377.

Official Hindi (PDF) ↗

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