Section 13 in The Kerala Prisons and Correctional Services (Management) Act, 2010
13. Duties of officers in general.—
Subject to the provisions of any law for the time being in force and conditions which may be prescribed, every officer of a prison shall,—(i)treat every prisoner impartially and with humanity;(ii)hear any complaint or report made by a prisoner and redress his grievance;(iii)maintain discipline in the prison; and(iv)exercise or perform his powers and functions and discharge his duties promptly and effectively.
