Section 11 in Rajasthan Prisoners Open Air Camp Rules, 1972
11. Internal management of the camp.
- (l) General Instructions for the internal management of the Open Camps (in view of their location, work and daily average population) shall from time to time be issued by the Inspector General of Prisons, he shall cause, by such instructions, the formation and working of-(i)Prisoners Panchayat,(ii)Works and Discipline Committee, and(iii)Prisoners, Co-operative Society in the Open Camps.(2)(i)The prisoners Panchayat, shall consist of not less than five and not more than 7 members as may be decided by the Inspector General of Prisons, keeping in view the number of prisoners in a camp. The Panch shall be elected by the prisoners but a casual vacancy shall be filled by nomination by the Inspector General of Prisons, from amongst the prisoners. The term of each Panchayat will be for a year.(ii)The prisoners Panchayat shall be empowered to deal with minor acts of omission/commission/misconduct of the prisoners. It may impose such penalties on the defaulters as imposition of fine upto Rs.5/- or putting the defaulter to additional labour in the works of common utility or curtailment of the facilities admissible to the prisoners. Such penalties shall be effective only on the approval of the Officer Incharge of the Camp.(3)(i)The works and discipline committee in each camp shall consist of not more than seven members representing various trades and crafts adopted by the prisoners of the Camp. All these members will be nominated by the Inspector General of Prisons and the committee shall be presided over by the Officer Incharge of the Camp.(ii)This committee shall prepare a work programme and a code of conduct for the camps prisoners, which shall be submitted to the Inspector General of Prisons for approval.(4)The Co-operative Society of the prisoners shall be formed for the purpose of supply and services of daily needs in the camp.(5)The prisoners shall have to attend a roll call each morning and evening at the time fixed by the Inspector General of Prisons.(6)The Superintendent, or the Dy. Superintendent of the Central or District Jail in whose jurisdiction a camp is situated, shall visit the camp atleast once in a month.
