(1)Subject to the provisions of any law for the time being in force and conditions which may be prescribed, all inmates shall, -(a)have the right to live with human dignity;(b)be entitled to adequate diet, health and medical care, clean hygienic living conditions and proper clothing;(c)have the right of communication which includes contact with his family members and other persons;(d)have the right of access to any court of law for fair and speedy justice.
