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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in Assam Prisons Act, 2013

(2)The State Government shall appoint such number of Administrative Officer-cum-Law Officer as may be considered necessary, who shall assist the Inspector General at the prison headquarters and shall, subject to the control of the Inspector General, exercise such powers and perform such functions of the Inspector General as the State Government may, by rules made under this Act prescribe or by general or special orders direct, or the Inspector General may, subject to the orders of the State Government, delegate.