2. Under the provisions of section 12 of the Act, the civil Surgeons at the several stations are appointed to attend the Civil Jails at their respective stations, and to perform the duties required by sections 12, 13 and 15 of the Act.
G. N., J. D., No. 3814, dated 31st July, 1905 (B. G., Part 1, page 977) - Pursuant to section 9 of Bombay Act II of 1874, and in supersession of Government Notification in the Judicial Department, No. 895, dated the 5th February 1884 the Governor in Council is pleased to declare the establishment of a Civil Jail at Nasik, with effect from the 1st October 1905.G. N., H. D., No. CJB-2754/62052-B(a), dated 15th February, 1956 (B. G., Part 4-B, page 194) - In exercise of the powers conferred by section 9 of the Civil Jails Act, 1874 (Bombay II of 1874), the Government of Bombay hereby declares that the building constructed in the vicinity of the Civil Court Building at Sangli shall be the Civil Jail for the South Satara District.G. N., J. D., No. 3815, dated 31st July, 1905 (B. G., Part 1, page 985) - In exercise of the powers conferred by section 12 of Bombay Act II of 1874, the Governor in Council is pleased to appoint the Civil Surgeon of Nasik to be the Medical Officer of the Civil Jail at Nasik.G. N., H. D., No. CJB-2754/62052-B(b), dated 15th February, 1956 (B. G., Part 4-B, page 194) - In exercise of the powers conferred by section 12 of the Civil Jails Act, 1874 (Bombay II of 1874), the Government of Bombay hereby appoints the Civil Surgeon of Sangli to be the Medical Officer of the Civil Jail for the South Satara District.
