(1)The State Government shall appoint an Inspector General of Prisons who shall be the head of the prison organization and operate from the prison headquarters. He shall, subject to the direction and control of the State Government,-(a)exercise general superintendence and control of all the prisons in the State;(b)plan, organize, direct, co-ordinate and control the various programmes and activities relating to the prisons in the State and the inmates thereof; and(c)exercise such other powers and perform such other functions as may be prescribed.
