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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2)(ii) in Rajasthan Prisoners Open Air Camp Rules, 1972

(ii)The prisonersÂ’ Panchayat shall be empowered to deal with minor acts of omission/commission/misconduct of the prisoners. It may impose such penalties on the defaulters as imposition of fine upto Rs.5/- or putting the defaulter to additional labour in the works of common utility or curtailment of the facilities admissible to the prisoners. Such penalties shall be effective only on the approval of the Officer Incharge of the Camp.