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Union of India - Section
Section 6 in The Prisons Act, 1894
6. Officers of prisons.
- For every prison there shall be a Superintendent, a Medical Officer (who may also be the Superintendent), a Medical Subordinate, a Jailer and such other officers as the State Government thinks necessary:Provided that [the State Government of Bombay] [Substituted by A.O. 1937, for certain words.] may [- - -] [The words "with previous sanction of the G.G. in C." omitted by A.O. 1937.] declare by order in writing that in any prison specified in the order the office of Jailer shall be held by the person appointed to be Superintendent.| [Delhi].- Same as that of Punjab Delhi Laws Act, 1912, Section 7 and Notification No. 189/38, dated 30-5-1939.[Gujarat].- In its application to the State of Gujarat, in proviso to sub-S. (1) of Section 6, for State Government of Bombay the words State Government of Gujarat are to be substituted, the rest of the amendments are the same as those of Maharashtra.Bombay Act 45 of 1959, as adapted by Gujarat A.L. (8th Amdt.) Order, 1961; Act 11 of 1960, Section 87.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in the proviso to Section 6, for the words the State Government of Bombay, substitute the State Government of Madhya Pradesh.Madhya Pradesh Act 40 of 1961, Section 3 and Sch., Part A (w.e.f. 1-2-1961).[Maharashtra].- In its application to the State of Maharashtra, in Section 6,(a) renumber the section 6 as sub-S. (1) thereof;(b) in sub-S. (1) as so renumbered, after the words as Superintendent, insert (who may be a Deputy Inspector-General of Prisons);(c) the words a Medical Subordinate shall be deleted;(d) in the proviso, for State Government of Bombay, substitute State Government of Maharashtra;(e) after sub-S. (1), insert the following sub-section, namely:(2) Where one or more Deputy Superintendents are appointed for a prison, they shall, subject to the general or special orders of the Inspector-General, exercise, carry out or discharge all or any of the powers, duties and functions of a Superintendent under this Act, or any law for the being in force, as the Superintendent may delegate to them.Bombay Act 45 of 1959, Section 3 (w.e.f. 21-9-1959) and Maharashtra A.L.A.O., 1960 (w.e.f. 1-5-1960).[Punjab, Haryana and Chandigarh].- In its application to the States of Punjab and Haryana and Union territory of Chandigarh, in Section 6, at the end, add the following proviso, namely:Provided further that in the Punjab the State Government may appoint for any prison a Deputy Superintendent instead of a Jailer, and an Assistant Superintendent instead of a Deputy or Assistant Jailer, and these officers when so appointed, shall exercise the same powers, shall discharge the same duties and shall be subject to the same disabilities as Jailers and Deputy or Assistant Jailers, respectively.Punjab Act 9 of 1926 (w.e.f. 1-9-1926); Punjab Act 5 of 1957, Section 4 and Central Act 31 of 1966, Section 88. |