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State of Goa - Section

Section 444 in Goa Prisons Rules, 2006

444. Prosecution not to be undertaken without Inspector General's sanction.

- The Superintendent shall not, unless there is a likelihood of the offender absconding before the reply of the Inspector General can be received, undertake or enter into the criminal prosecution of a subordinate officer or other persons connected with the Prison, without first submitting a full and detailed report of the case, with the evidence adduced to the Inspector General, for instructions or sanction.