(1)The appointment of non-official visitors (other than the members of the State Legislative Assembly) shall, subject to the provisions of sub-rule (4), be made by the Government from amongst persons who, in its opinion, are interested in the administration of the prisons and are likely to take interest in the prisoners and their welfare both while they are in prison and after their release.(2)The appointment of members of the State Legislature as visitors shall, subject to the provisions of sub-rules (3) and (4), be made by the Government annually from amongst the members of the Goa State Legislative Assembly.(3)The tenure of office of visitors appointed under sub-rule (1) shall ordinarily be two years, and of the members of Goa State Legislature shall be one year or till the member ceases to be a member of Goa State Legislative Assembly, whichever is earlier.(4)All the appointments made under this rule shall be notified in the Official Gazette.Explanation. - For the purpose of this rule, a member of the Goa Legislative Assembly shall not include a Minister, Deputy Minister or Minister of State or the Speaker or the Deputy Speaker of the Goa Legislative Assembly.
