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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Goa - Subsection

Section 36(3) in Goa Prisons Rules, 2006

(3)Orderly Officer for night shall be on duty between the two main gates of the prison from the time the prison is locked until it is opened. It shall be the duty of the Orderly Officer for night -(a)To supervise and control arrangements for the security and safe custody of prisoners;(b)To visit guard posts at least thrice during night (one such visit shall necessarily be after mid-night);(c)To make an entry in the Report Book in Form VIII of the guard posts visited by him, and the time at which such visits were made;(d)To record in the Orderly Officer's Diary, the night visits made by Prison Officials during night time;(e)To open a barrack or cell during night in case of emergency;(f)To report to the Assistant Superintendent and Superintendent of the existence of emergency and to record the same in the Orderly Officer's Diary;(g)To arrange for the escort and conveyance of sick prisoners who are to be transferred to the local Civil or Government aided hospital as per emergency; and(h)To perform all or any of the duties specified in sub-rule (2), in case of emergencies.