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State of Sikkim - Section

Section 77 in The Sikkim Prisons Act, 2007

77. Power of Prison Officers during emergency.

During emergent situation involving security of prisons and natural calamity such as landslide, epidemic, etc. the Deputy Inspector General / Sr. Superintendent of Prisons and Superintendent shall have the powers to request any Department to provide facilities or services for the maintenance and upkeep of prisoners. On receipt of such a request, it shall be the duty of the Department concerned to make all possible efforts.