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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(2) in Goa Prisons Rules, 2006

(2)Orderly Officer for day shall be on duty between the two main gates of a prison from the time at which the prison opens until it is locked and it shall be the duty of the Orderly Officer for the day -(a)To supervise and control all happenings between the two gates of the prison;(b)To ensure that entry is made by the Gatekeeper in the Gate Register as in Form XXVI and Form XXVIII of anything carried in or out of the prison, of persons entering and leaving the prison and of vehicles coming in or going out of the prison, specifying the time of such ingress or regress;(c)To maintain in the Orderly Officer's Diary as in Form XVIII, a brief record of all important events such as, visits of persons to the prison, accidents occurring in the prison, searches made under sections 21 and 41 of the Act and emergencies and any other important incident occurring in the prison;(d)To notify the existence of an emergency to the prison staff by sounding alarm;(e)To control personally in an emergency, all necessary operations at the prison gates;(f)To receive and take necessary action on report submitted by prison guard relating to the opening and closing of the prison;(g)To supervise searches of prisoners and of members of the subordinate staff of prison;(h)To communicate to the Head Guard, the orders issued by the Jailor regarding the posting of prison guards to various duty posts;(i)To receive members of the Board of Visitors for prison constituted under rules 377 and 378 in chapter XIX - "Visitors of Prisons" and arrange for their escort;(j)To receive prisoners admitted to prison and to arrange for the delivery of their warrants, money and other articles to the Jailor in charge of judicial work or to the Jailor;(k)To report to the Jailor deficiencies in the order committing a prisoner to custody and discrepancies, if any, in the identification marks of prisoners; and(l)To verify whether a prisoner admitted into prison has any wounds, or marks of violence on his person and, if so, to report the same to the Assistant Superintendent and Superintendent.