(1)The State Government may after previous publication by notification make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may be made for,—(a)defining the acts which shall constitute prison offences;(b)determining classification of prison offences into serious and minor offences;(c)fixing the punishments admissible under this Act, which may be awarded for commission of prison offences or classes thereof;(d)declaring the circumstances in which acts constituting both a prison offence and an offence under the Indian Penal Code may or may not be dealt with as a prison offence;(e)the award of marks, granting remission or furlough, determining the conditions on which and the authority by which such remission or furlough may be granted and the consequent shortening of the sentences;(f)regulating the use of arms against any prisoner or batch of prisoners in case of an outbreak or attempt to escape;(g)defining the circumstances and regulating the conditions under which prisoners in danger of death may be released;(h)the classification of prisons and description and construction of wards as well as other places of detention;(i)the regulation by numbers, length or character of sentences or otherwise, of the prisoners to be confined in each class of prisons;(j)the governance of prisons and the appointment of all officers appointed under this Act;(k)providing food, bedding and clothing of criminal prisoners and of civil prisoners maintained otherwise than at their own cost;(l)the employment, instruction and control of convicts within or without prisons;(m)defining the articles, the introduction or removal of which into or out of the prisons without due authority is prohibited;(n)classifying and prescribing the forms of labour and regulating the periods of rest from labour;(o)regulating the disposal of the proceeds of employment of prisoners;(p)regulating the confinement in fetters of prisoners sentenced to imprisonment for life;(q)classification and separation of prisoners;(r)regulating the confinement of convict criminal prisoners under section 27;(s)the preparation and maintenance of history tickets;(t)the selection and appointments of prisoners as officers of prisons;(u)rewards for good conduct;(v)regulating the transfers of prisoners whose term of imprisonment is about to expire subject to the consent of the Government of any other State to which the prisoner is to be transferred;(w)the treatment of prisoners and the disposal of criminal lunatics or recovered criminal lunatics confined in prisons;(x)regulating the transmission of appeals and petitions from prisoners and their communications with their friends and relatives;(y)the appointment and guidance of visitors of prisons;(z)extending any or all the provisions of this Act and of the rules thereunder to subsidiary jails; or special places of confinement appointed under section 541 of the Code of Criminal Procedure, 1898, and to the officers employed and the prisoners confined therein;(aa)the admission, custody, employment, diet, treatment and release of prisoners; and(bb)generally for anything prescribed under this Act.
