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State of Goa - Section

Section 429 in Goa Prisons Rules, 2006

429. Responsibility of Jail officials.

- All members of the staff are bound:-
(1)to exert the utmost vigilance in the prevention of escape:
(2)to prevent to the best of their ability, the introduction into the prison and giving to any prisoners, of any articles except those permitted by rules and in accordance with the rules:
(3)to prevent and report any communication or attempt at communication between prisoners and outsiders except as permitted by the rules.
(4)to report the fact of any suspicious person or persons observed loitering about the prison or mingling with prisoners to the highest superior officer present on the occasion.
(5)the officer who will receive the report referred to in sub-rule (4) above, shall immediately contact the Superintendent or Assistant Superintendent who shall take necessary further action in the matter. Every person arrested under section 43 of the Prison Act, 1894 shall be sent at once to the nearest Police Station under the escort of a Head Guard with arms, who shall take from the officer in charge of the Police Station an acknowledgement of delivery to him of the arrested person.