[Cites 0, Cited by 3]
[Section 3]
[Entire Act]
Union of India - Subsection
Section 3(9) in The Prisons Act, 1894
| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, in Section 3, after Cl. (4), insert the following clause, namely:(4-A) furlough system means the system of releasing prisoners in jails on furlough in accordance with the rules for the time being in force.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 3,(i) for Cl. 5, substitute the following clauses, namely:(5) remission system means the system of regulating the award of marks to, and the consequent shortening of sentences of, prisoners in jail in accordance with the rules for the time being in force;(5-A) furlough system means the system of releasing prisoners in jail on furlough in accordance with the rules for the time being in force.Bombay Act 27 of 1951, Section 2 (w.e.f. 13-5-1953).(5-B) parole system means the system of releasing prisoners in jail on parole, by suspension of their sentences in accordance with the rules for the time being in force;(ii) Cl. (8) shall be deleted.Bombay Act 23 of 1959, Section 3, (w.e.f. 1-6-1959).[Orissa].- In its application to the State of Orissa, in Section 3, for Cl. (5), substitute the following clauses, namely:(5) remission system means the system of regulating the award of marks to, and the consequent shortening of sentences of, prisoners in jail in accordance with the rules for the time being in force;(5-A) furlough system means the system of releasing prisoners in jail on furlough in accordance with the rules for the time being in force;(5-B) parole system means the system of releasing prisoners in jail on parole, by suspension of their sentences in accordance with the rules for the time being in force.Orissa Act 29 of 1958, Section 2 (w.e.f. 19-11-1958).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 3,(i) in Cl. (1), between the words for the detention and of prisoners, insert and reformation.Uttar Pradesh Act 9 of 1958, Section 3 (w.e.f. 27-2-1958).(ii) for Cl. (7), substitute the following clause, namely:(7) Inspector-General means the Inspector-General of Prisons, and in relation to the performance of such functions of the Inspector-General as are entrusted by or under the rules made under this Act to Deputy Inspector-General of Prisons, includes such Deputy Inspector-General.Uttar Pradesh Act 19 of 1966, Section 2. |