Section 60 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
60. Power of the Government to make rules
The Government may make rules consistent with this Act-(a)for the classification of prisons, and description and construction of wards, cells and other places of detention;(b)for the regulation by numbers, length or character of sentences, or otherwise, of the prisoners to be confined in each class of prisons;(c)for the Government of prisons and for the appointment, guidance, control, punishment and dismissal of all officers appointed under this Act;(d)as to the food, bedding and clothing of criminal prisoners and of civil prisoners maintained otherwise than at their own cost;(e)for the employment, instruction and control of convicts within or without prisons;(f)for defining articles the introduction or removal of which into or out of prisons without due authority is prohibited;(g)for classifying and prescribing the forms of labour and regulating the period of rest from labour;(h)for regulating the disposal of the proceeds of the employment of prisoners;(i)for regulating the confinement in fetters of prisoners sentenced to transportation;(j)for the classification and the separation of prisoners;(k)for regulating confinement of convicted criminal prisoners under section 28;(l)for the preparation and maintenance of history-tickets;(m)for the selection and appointment of prisoners as officers of prisons;(n)for rewards for good conduct;(o)for regulating the transfer of prisoners whose term of transportation or imprisonment is about to expire;(p)for the treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in prisons;(q)for regulating the transmission of appeals and petitions from prisoners and their communications with their friends;(r)for the appointment and guidance of visitors of prisons;(s)for extending any or all of the provisions of this Act and of the rules thereunder to subsidiary jails or special places of confinement appointed under section 541 of the Code of Criminal Procedure, and to the officers employed, and the prisoners confined, therein, and(t)generally, in regard to the admission, custody, employment, dieting, treatment and release of prisoners and for the other purposes consistent with this Act.
