Section 99(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(i)the requirements of history ticket under clause (xx), of section 2 and the period of parole and the procedure and conditions subject to which parole is to be granted under clause (xxxi) of the said section;(ii)the powers and functions of officers and staff of the prisons and correctional services under sub-section (3) of section 3;(iii)the powers and functions of the Zonal Deputy Inspector General under section 5;(iv)the officers and ministerial staff required for the functioning of prison and their powers and functions under section 6;(v)the conditions subject to which accommodation is to be provided to prisoners under section 7;(vi)the standard of security for various categories of prisons under sub-section (3) of section 8;(vii)the facilities and amenities to be provided under section 12;(viii)the conditions subject to which the officers shall discharge their duties under section 13;(ix)the powers and functions of the officers and staff of the prison under section 18;(x)the records to be kept by the Superintendent under section 21;(xi)the duties of Medical Officer under section 23;(xii)the manner of enforcing discipline in prisons under section 28;(xiii)the requirement of clothing, food and other necessities which a civil prisoner shall be permitted to obtain from private sources and food, clothing etc. that shall be supplied to him under section 33;(xiv)the requirement of clothing and other necessities which under trial prisoners and detenues shall be permitted to bring along with them or obtain from private sources under sub-section (1) of section 34 and clothing and other necessities to be supplied to under trial prisoners and detenues under sub-sections (3) and (4) of the said section;(xv)food, clothing, bedding and other necessities to be provided to every criminal prisoner under section 35;(xvi)the conditions to which the rights of prisoners are subjected under section 36, the right of communication of prisoners under item (c) of the said section and the period and the rate of wages to be prescribed under item (j) of the said section;(xvii)the additional duties of prisoners under section 37;(xviii)the manner in which and the intervals at which facilities for interviews and communication with relatives and legal practitioners and for writing letters are to be provided to every prisoner under section 47;(xix)the action to be initiated by the Superintendent if any prohibited articles are found on the person of the visitor under sub-section (1) of section 48 and the records under sub-section (2) of the said section;(xx)the manner and conditions upon which foreign prisoners may use internet and contact their Embassies in India under sub-section (1) of section 49;(xxi)the powers and duties of visitors under sub-section (2) of section 50;(xxii)the kind of vocational training to be given to the prisoners under section 51;(xxiii)the kind of employment to be provided to all criminal prisoners sentenced to simple imprisonment and to all remand-undertrial prisoners under sections 52 and 53 respectively;(xxiv)the deduction to be made from the earning made at the expense of the prison by a civil prisoner under section 55;(xxv)the rate of wages and the manner and quantum of utilisation of wages earned by prisoners under section 56;(xxvi)the criteria for ensuring general hygiene and sanitation of the prison and personal hygiene of the prisoners under section 57;(xxvii)the categories of prisons where there shall be adequate facilities for imparting education to deserving prisoners under section 62;(xxviii)the manner of arranging programmes under sub-section (2) of section 67;(xxix)the manner of organising recreational and sports activities for the benefits of inmates under section 68;(xxx)the categories of prisons where there shall be a Remission Committee and the officers in such Committee under sub-section (1) of section 72 and the kinds of remission and the criteria for granting remission under subsection (2) of the said section;(xxxi)the conditions subject to which any prisoner may be released on parole under section 73;(xxxii)the authority which may recommend the premature release of prisoners under section 77;(xxxiii)the manner in which leave may be granted to prisoners under sub-section (1) of section 78;(xxxiv)the various kinds of leave and matters related thereto under subsection (3) of section 78;(xxxv)the circumstances under which escort visit may be permitted under section 79;(xxxvi)the categories of prisons and the manner in which Grievance Redressal Committees shall be constituted under sub-section (1) of section 80 and the procedure to be followed by such committees under sub-section (2) of the said section;(xxxvii)committing unauthorised, unlawful or illegal acts under sub section (40) of section 81 as may be prescribed; or(xxviii)the period for which the punishment of change of labour under clause (b) of sub-section (1) of section 82 may be imposed;(xxxix)the conditions for determining separate confinement under clause (h) of sub-section (1) of section 82;(xl)the procedure to be followed for holding of inquiries, framing of charges etc. under sub-section (2) of section 83;(xli)the time and place of meeting of the committees and the procedure to be followed for the transaction of its business under sub-section (2) of section 91; and(xlii)free legal aid to be given to the prisoners under section 93;(xliii)the accounts and audits of a prison under section 95;(xliv)any other matter which is to be, or may be, prescribed.
