(1)The Superintendent shall be the officer in charge of the prison, and shall, subject to the direction and control of the Inspector General, -(a)manage the prison in all matters connected therewith;(b)implement the various programmes and activities relating to the prison and the inmates thereof;(c)keep or cause to be kept such records and registers in such manner and in such forms as may be prescribed;(d)exercise such powers and perform such other functions as may be prescribed.(2)Subject to such general or special directions as may be given by the State Government, the Superintendent of a prison shall obey all orders, not inconsistent with this Act or any rule made thereunder, which may be given in respect of the prison by the District Magistrate, and shall report to the Inspector General all such orders and the action taken thereon.
