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State of Goa - Section

Section 433 in Goa Prisons Rules, 2006

433. Disputes about points of duty.

- Any disputes and wranglings about points of duty amongst the members of the Prison Establishment are strictly prohibited and doubtful questions shall at once be referred to the Assistant Superintendent for the decision and orders of the Superintendent. All complaints must be made in writing to the Superintendent or the Assistant Superintendent, as the case may be, within twenty-four hours of the occurrence of the cause of complaint. Officers and/or subordinates making frivolous or false complaints shall be liable for such punishment as the competent authority may deem fit.