The Prisoners (Attendance in Courts) Act, 1955

[Act No. 32 of 1955]

[20th September, 1955.]

Contents
Sections	particulars
Title	The Prisoners (Attendance in Courts) Act, 1955
1.	Short title, extent and commencement
2.	Definitions
3.	Power of courts to require appearance of prisoners to give evidence or answer a charge
4.	Power of State Government to exempt certain persons from operation of section 3
5.	Prisoners to be brought up
6.	Officer in charge of prison when to abstain from carrying out order
7.	Commissions for examination of prisoners
8.	Certain provisions of the Code of Criminal Procedure and the Code of Civil Procedure to apply
9.	Power to make rules
10.	Repeal
The First Schedule	[See Sub-Section (1) of Section 3]
The Second Schedule	[See Sub-Section (2) of Section 3]