| Coming into force. - This Act came into force on the 1st September, 1926, vide Punjab Government Notification No. 24549, dated the 31st August, 1926.
Statement of Object and Reasons. - In order to carry out fundamental reforms in the Jail Administration it is necessary to improve the status of the class of officers who are discharging the duties of Jailers. Deputy Jailers and Assistant Jailers. It is proposed to replace Jailers, Deputy Jailers and Assistant Jailers by a new class of officers who will be known as Deputy and Assistant Superintendents, and who will be of a higher status and receive certain powers on "Jailers", "Deputy Jailers" and "Assistant Jailers" and these duties will hereafter be performed and the powers exercised by "Deputy Superintendents" and "Assistant Superintendents" it is necessary to introduce the present amending Bill.
For Statement of Objects and Reasons Punjab Gazette, 1526, Part I, and for proceedings in Council Punjab Legislative Council Debates, Vol 1-XB, 1108-09.
Owing to the difficulty of finding simultaneously a large number of officers, the change will be introduced gradually and not into all jails at the same time. The Bill has been so drafted as to provide for the introduction of the new system into successive jails, as officers become available". (Punjab Gazette, 1926 Part I, page 542).
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