(1)The Superintendent may punish any inmate found guilty of any prison offence with, -(i)a formal warning (personally addressed to the inmate by the Superintendent);(ii)forfeiture of remission granted under the provisions of sub-section (1) of section 61 :Provided that the forfeiture of remission in excess of thirty days shall be subject to prior approval of the Inspector General;(iii)forfeiture of such prison privileges for such period as may be prescribed;(iv)temporary or permanent removal from a prison office or reduction from a higher to a lower grade of prison office;(v)imposition of handcuffs of such pattern and weight, in such manner and for such period, as may be prescribed :Provided that no female inmate, civil inmate or detenu shall be punished with imposition of handcuffs of any form;(vi)separate confinement for any period not exceeding three months:Provided that separate confinement for a period exceeding one month shall be subject to prior approval of the Inspector General.
