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 236 in Goa Prisons Rules, 2006

236. Guard on prisoners in employment.

- A single Jail Guard shall not be in sole charge of one or more prisoners working outside a prison. The guarding escort shall be as under:-(a)Two Jail Guards for every batch of not more than 10 prisoners.(b)If the number of prisoners is more than 10, the guard shall be two Jail Guards for each 10 prisoners or less and three Jail-Guards for each batch of 20 prisoners or less.Illustration
(1)For 38 prisoners, there would be minimum 5 Jail Guards or as the Superintendent may decide.
(2)A batch of prisoners sentenced to a term not exceeding three months working outside the prison, shall not consist of more than 20 prisoners.Explanation. - For the purposes of this rule and rule 237 the expression "outside a prison" includes any part of such appurtenant premises as are at a distance of 185 meters or more from the main entrance gate of the prison building.