Section 3 in Prisons (Goa, Daman and Diu Amendment) Act, 1967
3. Amendment of section 59.
- In section 59 of the Principal Act after sub-section 28 the following sub-sections shall be inserted, namely:-(i)[ in clause (8), for the expression "wards, cells", the expression [wards, cells, higher security enclosures/prison] shall be substituted; [In sub-section (1) of section 59 of the Prisons Central Act 9 of 1894, substituted in clauses (8), (9), (10), (12), (26), (27) and inserted clauses (17), (18), (25) and omitted clause (3) amended and passed by the Legislative Assembly of Goa on 25- 1-2007 and came into force with effect from 10-10-2007 published in the Official Gazette, Series I No. 35 dated 5-12-2007.](ii)for clause (9), the following clause shall be substituted, namely:-(9)[ for the regulation by numbers, length or character of sentences, or otherwise, of the prisoners, including high security prisoners, to be confined in each class of prisons, classification of the under trial;](iii)for clause (10), the following clause shall be substituted, namely:-(10)[ for the governance of prisons, the welfare of prisoners, the appointment of all officers appointed under this Act and the establishment of armed guards and reserve guards;](iv)in clause (12) for the word "instruction" the expression "instruction, vocational training" shall be substituted;(v)in clause (17), after the expression "separation of prisoners" and before the figure";", the expression "and reception center" shall be inserted;(vi)in clause (18), after the expression "prisoners under section 28" and before the figure" the expression "and the execution of sentence including to prisoners sentenced to death" shall be inserted;(vii)in clause (25), after the expression "guidance of visitors of prisons" and before the figure";", the expression, ", welfare officer and his functions" shall be inserted;(viii)in clause (26), for the expression "541 of the Code of Criminal Procedure, 1882 (10 of 1882)" the expression "417 of the code of Criminal Procedure, 1973 (2 of 1974)" shall be substituted;(ix)in clause (27), for the expression "treatment and release of prisoners and"; the expression "treatment, correctional-cum-Orientation Course and release of prisoners;" shall be substituted;(29)[ for the release on parole or furlough and determining the conditions on which and the authority by which prisoners may be released on parole or furlough. [Clause 29 & 30 was inserted by the amendment Act 5 of 1968 thereafter vide amendment Act 12 of 2007 clause 30 were omitted.]Clause (30) [ omitted]
