(1)The State Government may by rules made under this Act provide for appointment of such convicted inmate and in such manner to be an officer of the prison and to perform in that capacity such functions and subject to such regulations as may be prescribed.(2)An inmate who is appointed as an officer of the prison under this section shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
