(1)The educational programmes in prison shall be formulated by the Inspector General from time to time, which may cover the following aspects:-(i)Physical and health education(ii)Academic education(iii)Social education(iv)Vocational education(v)Moral and spiritual education(vi)Cultural education(2)The resources for carrying out the educational programme may be arranged by coordinating with concerned departments of the Government and by availing the services of suitable professionals on contract basis.
