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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(2)(xxxix) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(xxxix)the conditions for determining separate confinement under clause (h) of sub-section (1) of section 82;
(xl)the procedure to be followed for holding of inquiries, framing of charges etc. under sub-section (2) of section 83;
(xli)the time and place of meeting of the committees and the procedure to be followed for the transaction of its business under sub-section (2) of section 91; and
(xlii)free legal aid to be given to the prisoners under section 93;
(xliii)the accounts and audits of a prison under section 95;
(xliv)any other matter which is to be, or may be, prescribed.