For every prison there shall be a Superintendent, a Medical Officer (who may also be the Superintendent), a Medical Subordinate, a Jailer and such other officers as the State Government thinks necessary : Provided that 1 [the State Government of Bombay] may 2 *** declare by order in writing that in any prison specified in the order the office of Jailer shall be held by the person appointed to be Superintendent. STATE AMENDMENTS Maharashtra.-- Amendment of section 6 of Act IX of 1894.-- In section 6 of the principal Act shall be renumbered as sub-section (1) of that section. (2) In sub-section (1) so renumbered-- (a) after the words "a Superintendent" the brackets and words "(who may be a Deputy Inspector-General of Prisons" shall be inserted; (b) the words "a Medical Subordinate" shall be deleted; (c) after the said sub-section (1), the following sub-section shall be inserted, namely:-- "(2) Where one or more Deputy Superintendents are appointed for a prison, they shall, subject to the general or special orders of the Inspector-General, exercise, carry out or discharge all or any of the powers, duties and functions of a Superintendent under this Act, or any law for the time being in force, as the Superintendent may delegate to them." [ Vide Bombay Act XLV of 1959, s. 3]Open in Lexace · Ask the AI about this section
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