Section 10(1) in Andhra Pradesh Prisons Development Board Act, 2001
(1)Subject to the provisions of this Act, the functions of the Board shall be,-(a)to examine the living conditions of the prisoners in all the prisons and jails with specific reference to their basic needs and provision of facilities compatible with the dignity of human life;(b)to look after the prisoners with humanity and help them lead law abiding and useful lives after their release;(c)to endeavour to reform and reassimilate the prisoners in the social milieu by giving them appropriate correctional treatment;(d)to see that the prisoners are provided sufficient accommodation, hygienic surroundings, sufficient water supply, sun light, ventilation and adequate medical attention, if necessary by repairing or altering the existing Jails;(e)to build new prisons, where the existing prisons are not in a satisfactory condition or beyond repair;(f)to review the programmes of treatment of prisoners, education, vocational training, industry, manufacturing activities, agriculture, poultry, dairying, horticulture and such other occupational activities being carried on in the prisons with a view to developing prisons as correctional centres;(g)to efficiently manage the prisons, if necessary by acquiring properties, whether movable or immovable including Computers, Communication facilities, gadgets, vehicles, security or surveillance equipment, electronic video linkage systems etc.
