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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Goa - Subsection

Section 68(10) in Goa Prisons Rules, 2006

(10)Following particulars to be entered on the History Ticket of every prisoner as may be applicable -(i)The date of admission into prison;(ii)The number and name of every article of clothing and equipment issued on admission and later;(iii)The particulars of the nature of the work and task in weight, number or measurement, to which the prisoner is put;(iv)Every change of work or task for reasons other than medical;(v)Any complaint made by the prisoner of sickness or report of his sickness;(vi)The action taken on any direction or recommendation of the Medical Officer or Medical Subordinate;(vii)Application for a copy of judgement, if the prisoner desires to appeal;(viii)Receipt of the copy of judgement;(ix)Dispatch of appeal;(x)Substance of the order of the appellate court;(xi)The fact of an appeal not having been made before the expiration of the term allowed for appealing;(xii)The amount of remission awarded quarterly;(xiii)The total remission in days earned up to the end of the last quarter;(xiv)Every prison-offence alleged to have been committed;(xv)Every interview allowed and the receipt or dispatch of private letters;(xvi)Dispatch to a court, or transfer, discharge, escape or death;(xvii)Any recommendation of the in-charge of the prison industry or works or of the Assistant Superintendent;(xviii)Action taken on any order entered by the Superintendent;(xix)The fortnightly or weekly measurement of weight;(xx)The number of cell in which placed on account of warrant confinement;(xxi)The total confinement undergone on warrant on each occasion of removal, etc.;