Section 28(6) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(6)It shall be the duty of the Discipline Officer, —(a)to assist the Chief Discipline Officer in maintenance of security and discipline in prison;(b)to supervise the work of gate keepers;(c)to supervise the work or labour of prisoners;(d)to prevent smuggling of any prohibited or unauthorised article in the prison;(e)to take action against offenders of smuggling or possessing prohibited articles;(f)to receive official and non-official visitors;(g)to carry out instructions of the Chief Discipline Officer in all matters relating to discipline and prison administration.
