Section 62 in The Kerala Prisons and Correctional Services (Management) Act, 2010
62. Educational facilities.—
There shall be adequate facilities for imparting education to deserving prisoners in all such prisons as may be described. Facilities shall also be provided for education of prisoners with the objective of their ultimate rehabilitation in society. The main objectives of education in the prisons shall be,—(1)providing opportunities to the illiterate inmates to achieve at least a certain minimum level of education in reading, writing and basics in arithmetic;(2)enabling literate inmates to achieve educational standard up to matriculation level;(3)extending facilities to matriculates to advance their education through distance education programmes;(4)enabling better physical and mental health through lectures on health and hygiene, physical exercises, yoga, etc., and their practice; and(5)providing inputs in moral and spiritual fields through lectures, meditation, group prayers, reading out books on ethics and moral values
