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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Sikkim - Subsection

Section 7(1) in The Sikkim Prisons Act, 2007

(1)The Deputy Inspector General or Sr. Superintendent of Prisons shall carry out all the instruction and direction of the State Government as may be issued from time to time and all officers subordinate to him shall perform all such duties as may be imposed on them. No officer or staff of prison shall do or commit any acts of omission or commission that will give undue and illegal benefit to a prisoner and also to the officer or staff.