(1)Vocational training and work programmes should be treated as essential features of the correctional programmes for the purpose of: -(i)imparting discipline and work culture among inmates.(ii)developing right attitudes towards work and dignity of labour.(iii)promoting: -(a)physical and mental well-being of inmates,(b)proper development of mind through intelligent manual labour,(c)spirit of fellowship and a cooperative way of living, and(d)a sense of group adjustment.(iv)developing capacity for sustained hard work.(v)building habits of concentration, steadiness, regularity and exactness of work,(vi)imparting and improving work-skills,(vii)awakening the self-confidence and self-reliance of inmates.(viii)training and preparing inmates for achieving lasting social readjustment and rehabilitation,(ix)imparting an occupational status and thus creating a sense of economic security among inmates,(x)keeping inmates usefully employed in meaningful and productive work,(xi)preventing idleness, indiscipline and disorder amongst them,(xii)maintaining a good level of morale amongst them and thus promoting a sense of self-as well as institutional discipline among them.(2)For the purpose to achieve this objective a clear policy for the work programmes and vocational training of prisoners shall be framed under this Act or rule made thereunder.
