Section 83(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)Subject to the provisions of sub-section (1), the Superintendent or an officer authorised by him in this regard, may follow such procedure, for the holding of inquiries, framing of charges, segregation of prisoners pending inquiry, medical examination in case of injuries and such other matters connected therewith, as may be prescribed.
