59. Provisions for detention in, and power to commit to, certain jails and other institutions.-
(1)The Government of Madras and the Government of Mysore shall, for a period of five years form the appointed day, make available to the Government of Andhra the jails and other institutions specified in Part I and Part II respectively of the Eighth Schedule for the reception and detention of persons committed to, or ordered to be detained in, such jails or institutions by any court, tribunal or other authority in the State of Andhra.(2)It shall be competent for a court, tribunal or other authority in the State of Andhra to order the commitment to, detention in, any of the jails and other institutions specified in the Eighth convicted and sentenced, or ordered to be detained therein, by such court, tribunal or other authority notwithstanding that such jail or institution is outside the State.(3)The terms and conditions subject to which the jails and other institutions specified in the Eighth Schedule shall be used by the Government of Andhra for the Andhra for the purposes referred to in sub-section (1) shall be such as may be agreed upon between the Governments concerned by the 1st day of January, 1954, or, if no agreement is reached by the said date, as may be fixed by order of the President.
