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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(18) in Goa Prisons Rules, 2006

(18)(a)be responsible to take sufficient measures for preventing and controlling emergency situations like(i)Escape from prison(ii)Outbreak(iii)Riots(iv)Strikes(v)Hunger Strikes (individual or mass)(vi)Assault(vii)Suicide(viii)Accidents(ix)Fire(x)Epidemic(xi)Food poisoning(xii)Overcrowding(xiii)Failure of water supply, electric lighting arrangements, and other essential prison services like conservancy and plumbing(xiv)Non-supply of food or raw materials resulting in the interference of prison routine(xv)Natural calamities like flood and earthquake etc.(xvi)Terrorist Attack(xvii)Bomb Explosion(xviii)War/Bombing(xix)Chemical Disasters(xx)Nuclear Disasters.(b)also keep a contingency plan ready to meet all emergency situations;