Section 48 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
48. Award of punishments under Section 46 and 47
(1)The Superintendent shall have power to award any of the punishments enumerated in the two last foregoing sections, subject, in the case of separate confinement for a period exceeding one month, to the previous confirmation of the Minister-in-charge.(2)No officer subordinate to the Superintendent shall have power to award any punishment whatever.
