557. Award of punishments under sections 46 and 47 of the Prisons Act, 1894.
(1)The Superintendent shall have power to award any of the punishments enumerated in paragraphs 547 and 556, subject, in the case of separate confinement for a period exceeding one month, to the previous confirmation of the Inspector-General and subject to judicial appraisal of the District and Session Judge.(2)No officer subordinate to the Superintendent shall have power to award any punishment whatever.
