Preamble
Prisons (Goa, Daman and Diu Amendment) Act, 1968*
| [Goa Act No. 5 of 1968] | [1st February, 1968] |
An Act to amend the Prisons Act, 1894, in its application to the Union Territory of Goa, Daman and Diu to provide for the release of prisoners on parole and for certain matters connected therewith.
Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Eighteenth Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Prisons (Goa, Daman and Diu Amendment) Act, 1967.
(2) It extends to the whole of the Union Territory of Goa, Daman and Diu.
(3) It shall come into force at once.
1["Insertion new section 36A.- In the Prisons Act, 1894 (Central Act 9 of 1894) after section 36 the following section shall be inserted, namely.-
[36-A. Creation of fund for compensation.- The prisoners shall be paid wages for the employment provided to them at such rate as may be prescribed from time to time. An amount of fifty per cent of the total amount of wages earned by the prisoner in a month shall be kept and deposited in a separate common fund which shall be exclusively used for the payment of compensation to the deserving victims or his/her family of the offence the commission of which entailed the sentence of imprisonment to the prisoner. The account of fund shall be maintained by the Superintendent of Jail in such form and in such manner as may be prescribed. The rate of compensation to be paid to the victims or his/her family shall be fixed by a committee consisting of such persons as may be prescribed."].
Section 2. Insertions of new sections 58-A and 58-B
2. Insertions of new sections 58-A and 58-B.- After section 58 of the Prisons Act, 1894 (Central Act IX of 1894) hereinafter referred to as the Principal Act, the following sections shall be inserted, namely:-
58-A. Release of prisoners on parole.- The State Government or any authority empowered by it may release a prisoner on parole or furlough in accordance with such rules as may be made in this behalf.
58-B. Surrender of prisoners on the expiry of the period of temporary release.- (i) Any prisoner released on parole or furlough shall surrender himself to the officer in charge of the prison from which he was released, on the expirty of the period of parole or furlough or at such earlier time as he may directed by the State Government or any authority empowered by it in this behalf.
(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.
Section 3. Repeal and Savings
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.