- In these rules, unless the context otherwise requires:-(1)"Act" means the Prisons Act, 1894 (IX of 1894);(2)"Adolescent Prisoner", means -(a)any person who has been convicted of any offence punishable with imprisonment, or who having been ordered to give security under section 117 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), has failed to do so and who at the time of conviction or failure to give security, is not less than 18 years, but not more than 21 years of age;(b)any person who has been committed to prison custody during the pendency of his trial and who at the time of commitment is not less than 18 years, but not more than 21 years of age;(3)"Adult Prisoner" means any prisoner who is more than 21 years of age;(4)"Assistant Jailor" means the next below Executive Officer to the Jailor;(5)"Asylum" means an asylum (or Mental Hospital) for lunatics established or licensed by the Government;(6)"Casual Prisoner" means a convicted criminal prisoner other than a habitual offender;(7)"Civil Prisoner" means any prisoner who is not committed to custody under a writ, warrant or order of any court or authority exercising criminal jurisdiction, or by order of a court martial and who is not a detenue;(8)"Classification Committee" means the Work Assignment Committee constituted at a prison under these rules;(9)"Competent Authority" means any officer having jurisdiction and due legal authority to deal with a particular matter in question;(10)"Convict" means any prisoner under sentence of a Court exercising criminal jurisdiction or court martial and includes a person detained in prison under the provisions of chapter VIII of the Code of Criminal Procedure, 1973 and the Prisoners Act, 1900;(11)"Correctional Administration" means the administration of services aimed at the reformation and rehabilitation of the offenders;(12)"Correctional Personnel" means personnel engaged for the Correctional Administration;(13)"Court" means a Coroner and any officer lawfully exercising civil, criminal or revenue jurisdiction;(14)"Criminal Lunatic" means any person for whose detention in or removal to a prison or other place of safe custody, an order has been made in accordance with the provisions of sections 328 or 330 or sections 335 and 336 of the Code of Criminal Procedure, 1973, or of section 30 of the Prisoners Act, 1900 or of section 145 of the Army Act, 1950;(15)"Detenu" means any person detained in a prison by the order of the competent authority under the relevant preventive laws.(16)"Directorate of Health Services" means the Directorate of Health Services, Government of Goa;(17)"Form" means a form appended to these rules;(18)"Government" means the Government of Goa;(19)"Habitual Offender" means a prisoner classified as such in accordance with the provision of the law or rules;(20)"History Ticket" means the ticket exhibiting such information as is required in respect of each prisoner by the Act and the rules;(21)"Imprisonment" means imprisonment of either description as defined in section 53 of the Indian Penal Code, 1860 (45 of 1860), and the General Clauses Act, 1897 (10 of 1897);(22)"Inmate" means any person kept in an institution;(23)"Inspector General" means the Inspector General of Prisons, Goa;(24)"Institution" means a place where prisoners are kept;(25)"Jail" includes Central Jail, District Jail, Sub-Jail, Special Prison and Civil Jail;(26)"Jailor" means the Executive Officer next below to the Assistant Superintendent and who has the charge of a jail or prison and prisoners;(27)"Labouring Diet" means the scale of diet as for a prisoner engaged on labour;(28)"Labouring Prisoner" means a prisoner engaged on labour;(29)"Lunatic Prisoner" means a prisoner who has become insane after his conviction and admission into a prison;(30)"Magistrate" means any person exercising all or any of the powers of a Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974);(31)"Medical Board" means the Board constituted by the Government for the purpose of these rules and consisting of the Dean, Goa Medical College, the Assistant Dean, Goa Medical College and any other medical officer nominated by the Dean;(32)"Medical Officer" means in relation to prisons, a Gazetted Officer of the Government and includes qualified medical practitioner declared by General or Special orders of the Government to be a Medical Officer;(33)"Military Prisoner" means a prisoner convicted by Court Martial.(34)"Notification" means a notification published in the Official Gazette;(35)"Offence" means any act or omission made punishable by any law for the time being in force;(36)"Official Gazette" means the Official Gazette of the Government;(37)"Prescribed" means as prescribed by rules made by the Government under the Act;(38)"Prison" includes Jails or any goal or place used permanently or temporarily under the general or special orders of the Government for the detention of prisoners, under section 417 of the Code of Criminal Procedure, 1973 and includes all land and buildings appurtenant thereto, but does not include any place for the confinement of prisoners who are exclusively in the custody of the police;(39)"Prisoner" means any person confined in prison under the orders of a competent authority;(40)"Probation Officer" means an Officer appointed as such by the Government to undertake probation work under the Probation of Offenders Act, 1958 or any other law in force;(41)"Prohibited Article" means an article, which cannot be introduced or removed into or out of a prison according to the Act or rules;(42)"Remand Prisoner" means a person who has been remanded by Court to prison or judicial custody, pending investigation by the police;(43)"Remission System" means the rules in force for regulating the remission of sentence of prisoners;(44)"Rules" means various rules framed under the Act or enactment as in force;(45)"Sentence" means a sentence of imprisonment as finally passed on appeal or revision or otherwise, and includes an aggregate of more sentences than one and an order of committal to prison in default of furnishing security to keep the peace or be of good behaviour and a sentence awarded by any Military Court;(46)"State" means the State of Goa;(47)"State Sentence Review Board" means the Board constituted by the Government for Review of Sentences;(48)"Superintendent" means an officer who is appointed by the competent authority to be in-charge of a prison with such designation as it may specify, under the Act;(49)"Under-Trial Prisoner" means a person who has been committed to prison custody on account of pending investigation or trial by a competent authority;(50)"Visitor" means a member of the Board of Visitors constituted by the Government;(51)"Wages" means the amount of money earned by prisoner in a day in lieu of the task or service assigned to him or her in the jail by the Superintendent;
