Section 3(10) in Prisons (Goa, Daman and Diu Amendment) Act, 1967
(10)[ for the governance of prisons, the welfare of prisoners, the appointment of all officers appointed under this Act and the establishment of armed guards and reserve guards;](iv)in clause (12) for the word "instruction" the expression "instruction, vocational training" shall be substituted;(v)in clause (17), after the expression "separation of prisoners" and before the figure";", the expression "and reception center" shall be inserted;(vi)in clause (18), after the expression "prisoners under section 28" and before the figure" the expression "and the execution of sentence including to prisoners sentenced to death" shall be inserted;(vii)in clause (25), after the expression "guidance of visitors of prisons" and before the figure";", the expression, ", welfare officer and his functions" shall be inserted;(viii)in clause (26), for the expression "541 of the Code of Criminal Procedure, 1882 (10 of 1882)" the expression "417 of the code of Criminal Procedure, 1973 (2 of 1974)" shall be substituted;(ix)in clause (27), for the expression "treatment and release of prisoners and"; the expression "treatment, correctional-cum-Orientation Course and release of prisoners;" shall be substituted;
