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 217 in Goa Prisons Rules, 2006

217. Employment of prisoners as per the terms of sentence.

(1)Prisoners sentenced to less than one year of imprisonment should be employed in prison maintenance services, gardening, work-centers and work camps.
(2)Prisoners sentenced to imprisonment for one year or more should be employed in production units in closed or open prisons.