Section 1 in Prisons (Goa, Daman and Diu Amendment) Act, 1967
1. Short title, extent and commencement.
(1)This Act may be called the Prisons (Goa, Daman and Diu Amendment) Act, 1967.(2)It extends to the whole of the Union Territory of Goa, Daman and Diu.(3)It shall come into force at once.["Insertion new section 36A. - In the Prisons Act, 1894 (Central Act 9 of 1894) after section 36 the following section shall be inserted, namely.-[36A. Creation of fund for compensation. - The prisoners shall be paid wages for the employment provided to them at such rate as may be prescribed from time to time. An amount of fifty per cent. of the total amount of wages earned by the prisoner in a month shall be kept and deposited in a separate common fund which shall be exclusively used for the payment of compensation to the deserving victims or his/her family of the offence the commission of which entailed the sentence of imprisonment to the prisoner. The account of fund shall be maintained by the Superintendent of Jail in such form and in such manner as may be prescribed. The rate of compensation to be paid to the victims or his/her family shall be fixed by a committee consisting of such persons as may be prescribed."] [Inserted by the amendment Act 18 of 2005 ( 11-11-2005)].
