(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(i)the classification of prisons, and regulation of the class or classes of inmates to be detained in each class of prisons;(ii)the description and construction of the prison buildings, and specification of floor space, cubic content of air and ventilation in buildings occupied by inmates;(iii)regulating the establishment and declaration of temporary prisons;(iv)the recruitment, training, conditions of service and functions of the officers;(v)regulating the selection, appointment and functions of the convict officers;(vi)the constitution and mode of functioning of the State Advisory Board on Correctional Administration, the Boards of Visitors and the Review Board;(vii)the maintenance of records and registers in prisons;(viii)regulating the admission, detention and release of inmates;(ix)defining the circumstances and regulating the conditions under which inmates in danger of death may be released;(x)the preparation and maintenance of history tickets;(xi)regulating the accommodation and separation of inmates;(xii)the classification of inmates for treatment and training;(xiii)the rewards to inmates for good conduct and performance;(xiv)the scale and manner of supply of food, clothing, bedding and other equipment to inmates;(xv)regulating the transmission of appeals and applications from inmates;(xvi)the engagement of inmates in work and regulating the hours of work;(xvii)regulating the remuneration to inmates engaged in work;(xviii)the education and recreation of inmates;(xix)regulating the interview and communication with inmates;(xx)regulating the grant of remission;(xxi)regulating the release of inmates on furlough and parole, and grant of day-release to inmates, and defining the conditions upon which inmates may be released on furlough and parole, and granted day-release;(xxii)regulating the manner in which an order of revocation of furlough, parole or day-release may be served upon a person released on furlough or parole, or granted day-release;(xxiii)defining the powers and duties of the Parole Officers, societies, institutions or persons under whose supervision or authority persons released on parole may be placed;(xxiv)defining the prohibited articles;(xxv)defining the acts which shall constitute prison offence; classifying the prison offences into serious and minor offences; and fixing the punishments awardable on commission of such offences;(xxvi)prescribing the pattern and weight of handcuffs to be used as punishment and chain fetters to be used as instrument of restraint, and regulating the manner of using such handcuffs and fetters;(xxvii)regulating the use of arms against any inmate or group of inmates in the case of an outbreak or attempt to escape;(xxviii)regulating the transfer of inmates and their escort on transfer;(xxix)regulating the treatment, transfer and disposal of inmates who are of unsound mind or who, having been of unsound mind, have become of sound mind;(xxx)regulating the assistance to the families of inmates;(xxxi)aftercare and rehabilitation of inmates on release from prison.
