Prisoners (Tamil Nadu Amendment) Act, 1994*
| [Tamil Nadu Act No. 14 of 1994] | [3rd March, 1994] |
An Act further to amend the Prisoners Act, 1900 in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd March, 1994 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title, extent and commencement.- (1) This Act may be called the Prisoners (Tamil Nadu Amendment) Act, 1994.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Amendment of section 29.- In section 29 of the Prisoners Act, 1900, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) Subject to the orders, and under the control of the State Government, any person who is detained in custody in a prison pending inquiry or trial under any writ, warrant or order of any court may, by order, be directed to be removed-
(a) by the Superintendent, Central Prison, within his jurisdiction
(i) from a central jail to a district jail or a subsidiary jail; or
(ii) from a district jail to a central jail or a subsidiary jail; or
(iii) from one subsidiary jail to another subsidiary jail or a district Jail or a central jail; and
(b) by the Inspector-General of Prisons,-
(i) from one central jail to another central jail or to a district jail or a subsidiary jail; or
(ii) from one district jail to another district jail or a central jail or a subsidiary jail: or
(iii) from one subsidiary jail to another subsidiary jail or to a district jail or a central jail"