(1)The Superintendent may punish any inmate found guilty of any prison offence with, -(i)a formal warning (personally addressed to the inmate by the Superintendent);(ii)forfeiture of remission granted under the provisions of sub-section (1) of section 61 :Provided that the forfeiture of remission in excess of thirty days shall be subject to prior approval of the Inspector General;(iii)forfeiture of such prison privileges for such period as may be prescribed;(iv)temporary or permanent removal from a prison office or reduction from a higher to a lower grade of prison office;(v)imposition of handcuffs of such pattern and weight, in such manner and for such period, as may be prescribed :Provided that no female inmate, civil inmate or detenu shall be punished with imposition of handcuffs of any form;(vi)separate confinement for any period not exceeding three months:Provided that separate confinement for a period exceeding one month shall be subject to prior approval of the Inspector General.(2)Any two of the punishments enumerated in subsection (1) may be awarded in combination for any prison offence, subject to the following exceptions, namely : -(a)formal warning shall not be combined with any other punishment;(b)Imposition of handcuffs shall not be combined with separate confinement;(3)No punishment shall be awarded for any prison offence so as to combine, together with the punishment awarded for any other prison offence, two of the punishments which may not be awarded in combination for any prison offence.
