It shall be the duty of every Superintendent of a jail to -(a)provide for the support, care and custody of and control over, all prisoners at any time confined in the jail;(b)maintain order and discipline amongst the prisoners confined, and the Subordinate officers employed, in the jail;(c)control all expenditure relating to the jail;(d)inquire into and adjudicate upon all alleged prison-offences and breaches of discipline, and to punish all those who are found guilty of having committed any such prison-offence or breach of discipline, in due course of law;(e)generally to take all such measures as may be necessary or expedient for the proper protection and management of the jail and of all prisoners at any time confined therein and for the purpose of giving effect to and enforcing the provision of the Prisons Act, 1894, and all rules, regulations, orders and directions made or issued thereunder, as may be applicable thereto or to any prisoner confined therein or any officer thereof;(f)provide suitable facilities for the recreation of inmates and members; of staff; and(g)draw up a plan for the classification of prisoners, training, treatment programmes and correctional activities in his jail and implement State Policy pertaining to correctional administration.
