Section 91(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)The Government shall cause to be reviewed the cases of under trial prisoners detained in the prison for more than one year and also the cases where the period of detention undergone is more than half of the maximum punishment for the offence provided under the law by a Committee in every district consisting of the following members, namely:—(a)District and Sessions Judge having jurisdiction of the district who shall be the Chairman of the Committee;(b)Chief Judicial Magistrate;(c)Superintendent of the Prison or the Jail concerned who shall be the Convener and Secretary of the Committee;(d)District Superintendent/Commissioner of Police, as the case may be;(e)Sub Divisional Magistrate having jurisdiction;(f)District Probation Officer having jurisdiction;(g)Representative of Excise/Forest Department concerned.
