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State of Goa - Section

Section 39 in Goa Prisons Rules, 2006

39. Duties and responsibilities of Jail Guards.

- It shall be the duty of the Jail Guard -(i)to stand or walk whilst on patrol duty and on no account to take off the belt or lie down whilst on duty;(ii)to keep his uniform and equipment in good order;(iii)to keep a list of tools delivered to prisoners proceeding to work in the morning;(iv)to count, examine, and return the tools into store, and report any deficiency, immediately to the Jailor in the evening;(v)To report any defect in locks, bolts or bars, and any tampering with these articles or keys in his charge;(vi)To keep all keys entrusted to him on his person, and not to leave them lying about;(vii)To treat prisoners with humanity and bring their complaints and grievances to the notice of his immediate superiors without delay;(viii)To bring to the notice of the Superintendent, and the Medical Officer any signs of sickness among prisoners in his charge;(ix)To report to the Jailor if an uncomplaining prisoner appears to be passing into a failing state of health, or if a prisoner's state of mind, appears, in his opinion, to be weak and uncertain;(x)To search all prisoners in his charge at the time of giving and taking over charge of such prisoners and at such other times during his watch as may be necessary and to report the discovery of any prohibited articles found with any of the prisoners in his charge or on his beat;(xi)To report any case of wilful damage to prison property;(xii)To prepare prisoners entrusted to his charge for counting and for parade, and to see that each prisoner comes to his place in proper order, behaves well, and keeps silent;(xiii)To report immediately to the Jailor the fact of any prisoner missing from his charge;(xiv)To count the prisoners made over to him and to declare the number to the officer distributing the prisoners;(xv)To count prisoners in his charge at least twice during his turn of duty; and to satisfy himself that he has the correct number in his custody;(xvi)To report all cases of idleness and short work prisoners entrusted to him supposed to work;(xvii)To see that any prisoner who is required to leave the group for any legitimate purpose is made over to the charge of a responsible prison official for such purpose;(xviii)To see to the cleanliness of the persons, clothing, bedding, rings, and eating utensils of the prisoners in his charge, and to see that the prisoners bathe only at the appointed time and place and that the bedding is aired according to orders;(xix)To report any plot for escape, assault, outbreak or for obtaining prohibited articles that may come to his knowledge;(xx)To report breach of any prison rules.