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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Goa - Subsection

Section 192(2) in Goa Prisons Rules, 2006

(2)Subject to any general or special orders of the Inspector General, the Superintendent may, in consultation with the Medical Officer, if necessary, make suitable adjustments (i) in view of the seasons or any local circumstances, in the timings of work, rest, educational classes or otherwise; (ii) for the adolescent prisoners ensuring that the quantum of work allotted to them is of light nature and with main emphasis on agricultural work.