(1)An inmate shall be encouraged and assisted to maintain and improve such relations with his family as are desirable in the best interests of his family and himself, and to establish and maintain such relations with persons and agencies outside the prison as may promote the best interests of his family.(2)Due provisions shall be made for giving, so far as is necessary and possible, material assistance for the subsistence of indigent dependents of an inmate under a sentence of imprisonment for life during his detention in prison.
