Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 439 in Goa Prisons Rules, 2006

439. Handling of the keys of the prison by the members of the staff.

(1)No member of the prison staff entrusted with the keys of locks used inside the Prison shall take them out of the Prison, leave them lying about, or hand them to any person on any pretence, whatever, but he shall when leaving the Prison on any occasion, deliver them to such member of the staff as may be authorised by the Superintendent to receive them. The keys when not actually in use shall be worn attached to the waist-belt and not slung to over the shoulders. This rule, in so far as it relates to the removal out of the prison of the keys and the manner in which they should be worn, does not apply to the keys which, according to the rules, are kept in the possession of the Superintendent, Assistant Superintendent, Jailor, Accountant or Head Clerk.
(2)In case of loss of keys, the lock should be withdrawn after reporting to the Assistant Superintendent.