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State of Goa - Section

Section 3 in Goa Prisons Rules, 2006

3. Prison buildings to be in charge of Public Works Department.

- Prison buildings including the quarters for the staff within prison premises shall be in charge of the Public Works Department and no additions or alterations in, or dismantling of any such buildings, whether or not sanctioned by the Inspector General, shall be carried out without the approval of that Department.