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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(27) in Goa Prisons Rules, 2006

(27)prescribe in Superintendent's Order Book in Form XIII, the different duties which shall be performed by every Jailor and Assistant Jailor, care being taken to see that he is allotted a fair share of the work and that those portions of the work which he is most suited for are assigned to him as far as possible and that every Assistant Jailor is given an opportunity to learn the duties of the Jailor;Explanation.- Duties shall be allotted to a Jailor in such a way that he is put in charge of not more than 250 prisoners as far as possible;