Section 6 — Power for State Governments to appoint Superintendents of Presidency prisons.

The Prisoners Act, 1900
The State Government may appoint officers who shall have authority to receive and detain prisoners committed to their custody under this part. Explanation .--Any officer so appointed, by whatever designation he may be styled, is hereinafter referred to as "the Superintendent".
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.