Section 70 in The Kerala Prisons and Correctional Services (Management) Act, 2010
70. Prisoners' Welfare Fund.—
(1)The Government may, by notification, frame a Scheme to be called the "Kerala Prisoners' Welfare Fund Scheme" for the establishment of a Fund under this Act for the welfare of the prisoners in the State and there shall be established, as soon as may be after the framing of the Scheme, a Fund called the Kerala Prisoners' Welfare Fund, in accordance with the provisions of this Act and the Scheme framed thereunder.(2)The management of the Fund and its administration shall be vested in a Committee constituted as per the scheme.(3)The Fund shall be established with an initial corpus of such amount as the Government may provide by way of grants or loans and such yearly contributions made on subsequent years for providing benefits to prisoners and their families and also for providing financial assistance for the rehabilitation of prisoners.(4)Donations, from individuals, organisations, trusts etc., as may be specified in the scheme.(5)The prisoners shall also contribute such portion of the wages that may be received by them for labour or work done in prison.
