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State of Goa - Section

Section 225 in Goa Prisons Rules, 2006

225. Jailor-in-charge of employment of prisoners to see to proper distribution of work.

(1)It shall be the duty of the Jailor-in-charge of employment of prisoners to see that work is distributed to the prisoners properly and at the time fixed for the purpose, and shall occasionally check their number, supervise their work and see that they do the tasks allotted to them properly.
(2)He shall also see that the prisoners are not unduly exposed to rain and shall provide all possible protection for them while so working.
(3)The Jailor looking after industries shall ensure the maintenance of the task sheet of each prisoner correctly by the in-charge of each unit of work.