(xii)Custody being the basic function of prisons, appropriate security arrangements shall be made in accordance with the need for graded custody in different types of institutions. The management of prisons shall be characterised by firm and positive discipline, with due regard, however, to the maintenance of human rights of prisoners. The State recognise that a prisoner loses his right to liberty but maintains his residuary rights. It shall be the endeavour of State to protect these residuary rights of the prisoners.
