[Cites 0, Cited by 5]
[Section 29]
[Entire Act]
Union of India - Subsection
Section 29(2) in The Prisoners Act, 1900
| [Bihar].In its application to the State of Bihar, in Section 29, after sub-S. (2), add the following sub-section, namely:(3) Subject to the orders, and under the control, of the State Government any person who is detained in custody in a prison pending inquiry, investigation or trial under any writ, warrant or order of any Court may, by order, be directed to be removed(a) from one subsidiary jail to another subsidiary jail or district jail in the district, by the District Magistrate;(b) from one district jail to another subsidiary jail in the district, by the District Magistrate;(c) from a subsidiary jailor a district jail in one district to a subsidiary jail or a district jail in another district, by the District Magistrate of the District from which the person is removed with the consent of the District Magistrate of such other district;(d) by the State Government or the Inspector-General of Prisons(i) from one central jail to another central jail or to a district jail or a subsidiary jail;(ii) from one district jail to another district jail or a central jail or a subsidiary jail; or(iii) from one subsidiary jail to another subsidiary jail or to a district jail or a central jail.Bihar Act 1 of 2004, Section 2.[Tamil Nadu].In its application to the State of Tamil Nadu, in Section 29,(i) in sub-S. (1), in Cl. (b), for the words or transportation, substitute or imprisonment for life;(ii) after sub-S. (2), add the following sub-section, namely:*(3) Subject to the orders, and under the control, of the State Government any person who is detained in custody in a prison pending inquiry or trial under any writ, warrant or order of any Court may, by order, be directed to be removed(a) by the superintendent Central Prison within his jurisdiction(i) from a central jail to a district jail or a subsidiary jail, or(ii) from a district jail to a central jail or a subsidiary jail; or(iii) from subsidiary jail to another subsidiary jail or district jail or a central jail; and(b) by the Inspector-General of Prisons(i) from one central jail to another central jail or to a district jail or a subsidiary jail;(ii) from one district jail to another district jail or a central jail or a subsidiary jail; or(iii) from one subsidiary jail to another subsidiary jail or to a district jail or a central jail.Madras Act 11 of 1958, Section 8 (w.e.f. 4-6-1958).*Substituted by T.N. Act 14 of 1994, Section 2 (w.e.f. 4-3-1994). |