(1)Subject to the provisions of any law for the time being in force and conditions which may be prescribed, all inmates shall, -(a)have the right to live with human dignity;(b)be entitled to adequate diet, health and medical care, clean hygienic living conditions and proper clothing;(c)have the right of communication which includes contact with his family members and other persons;(d)have the right of access to any court of law for fair and speedy justice.(2)No inmate shall be deprived by the State of any fundamental rights conferred on him under Part III of the Constitution except in accordance with the provision of any law for the time being in force.
