Prisons (Goa, Daman and Diu Amendment) Act, 1967
(Act No. 5 of 1968)
goa185
(ii) Any prisoner who does not surrender himself as required by sub-section (i) or fails to comply with any other conditions upon which he is released, may be arrested by any Police officer without a warrant and shall be liable upon conviction to be punished with imprisonment of either description for a term which may extend to two years or to a fine which may extend to Rs. 1000/- or both.
3. Amendment of section 59. - In section 59 of the Principal Act after sub-section 28 the following sub-sections shall be inserted, namely:-(ii) for clause (9), the following clause shall be substituted, namely:-
[(9) for the regulation by numbers, length or character of sentences, or otherwise, of the prisoners, including high security prisoners, to be confined in each class of prisons, classification of the under trial;]
(iii) for clause (10), the following clause shall be substituted, namely:-
[(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;
Clause (30) [ omitted]
3. Repeal and Savings. - (1) The Prisons (Goa Amendment) Ordinance, 2006 (Ordinance No. 6 of 2006), is hereby repealed, (2) notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act was in force on the day on which such thing or action was done or taken.