UTTAR PRADESH JAIL MANUAL (EIGHTH
AMENDMENT) RULES, 1992
PREAMBLE
In exercise of the
powers under Section 59 of the Prisons Act, 1894 (Act No. IX of 1894) and all
other powers enabling him in this behalf, the Governor is pleased to make the
following rules with a view to amending the rules relating to the Remission
System and Premature Release Contained in Chapter VIII of the U.P. Jail Manual.
Rule - 1. Short title and commencement.
(1) These rules may be
called the Uttar Pradesh Jail Manual (Eighth Amendment) Rules, 1992.
(2) They shall come into
force with effect from the date of their publication in the Gazette.
Rule - 2. Amendment of sub-rules contained in Para 198.
In the rules relating
to Remission System and Premature Release contained in Chapter VIII of the U.P.
Jail Manual for clause (b) of the rules contained in Para 198, the following
clause shall be substituted, namely:-
"198
(b). -
The District
Magistrate shall forward the roll to the Inspector-General of Prisons. The
rolls received from the district by the Inspector-General of Prisons shall be
considered by an Advisory Committee consisting of-
|
(1) Inspector-General of Prisons,
U.P. |
Chairman |
|
(2) A Special or Joint Secretary to
the Government of Uttar Pradesh in Home Department nominated by the Home
Secretary. |
Member |
|
(3) A Special or Joint Secretary to
the Government of Uttar Pradesh in Judicial Department nominated by the
Judicial Secretary. |
Member |
|
(4) Chief Probation Officer |
Member |
|
(5) Additional Inspector-General of
Prisons, Uttar Pradesh. |
Member-Secretary." |