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Union of India - Section
Section 5 in The Prisons Act, 1894
5. Inspector-General.
- An Inspector General shall be appointed for the territories subject to each State Government, and shall exercise, subject to the orders of the State Government, the general control and superintendence of all prisons situated in the territories under such Government.| [Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, Section 5 shall be renumbered as sub-section (1) thereof and after sub-section (1) as so renumbered, insert the following sub-section, namely:(2) The State Government may also appoint an Additional Inspector-General of Prisons and one or more Deputy Inspector-General of Prisons for the whole of the State or any part thereof, and they shall exercise, carry out or discharge all or any of the powers, duties and functions of the Inspector-General under this Act, or under any law for the time being in force, as the Inspector-General may delegate to them, with prior approval of the State Government.Madhya Pradesh Act 2 of 1986, Section 3 (w.r.e.f. 31-12-1985).[Maharashtra].- In its application to the State of Maharashtra, Section 5 shall be renumbered as sub-S. (1) thereof and after sub-section (1) as so renumbered, add the following sub-section, namely:(2) The State Government may also appoint one or more Deputy Inspectors-General of Prisons for the whole of such territories or any part thereof, and they shall exercise, carry out or discharge all or any of the powers, duties and functions of the Inspector-General under this Act, or under any law for the time being in force, as the Inspector-General may delegate to them, with the prior approval of the State Government.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, Section 5 shall be renumbered as sub-S. (1) thereof and after sub-S. (1) as so renumbered, insert the following sub-section, namely:(2) The State Government may also appoint one or more Deputy Inspectors-General of Prisons, and they shall perform such of the functions of the Inspector-General under this Act or under any other law for the time being in force as may be entrusted to them by or under the rules made under this Act.Uttar Pradesh Act 19 of 1966, Section 3. |