(1)Subject to the orders of the Deputy Inspector General / Sr. Superintendent of Prisons, the Superintendent shall manage the prison in all matters relating to discipline, labour, expenditure, punishment and control.(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 and shall report to the Deputy Inspector General / Sr. Superintendent of Prisons all such orders and the action taken there on.
