(1)For every prison, the State Government shall appoint or provide for appointment of a Superintendent, one or more Medical Officers, a Jailer (one or more Jailers for a Central Jail), a Welfare Officer, two or more Deputy Jailers, a Chief Head Warder (except for a sub-Jail), one or more Chief Head Warders for a Central Jail, one or more Pharmacists and such numbers of Head Warders, Warders, vocational instructors, educational instructors, ministerial officers, nurses and such other officers as may be considered necessary :Provided that in case of a Sub-Jail located at a district headquarter or a sub-divisional headquarter, -(a)the District Magistrate concerned or the Sub- Divisional Magistrate, as the case may be, shall be the exofficio Superintendent of the Sub-Jail or he may entrust an Executive Magistrate to act as the Superintendent of the said Sub-Jail; and(b)the Joint Director of Health Services concerned or the Sub-divisional Medical and Health Officer, as the case may be, shall be the ex-officio Medical Officer of the Sub-Jail or he may entrust a Medical and Health Officer to act as the Medical Officer of the said Sub-Jail :Provided that the State Government may not provide for appointment of a Jailer for a Sub-Jail, in which case the senior most Deputy Jailer of the Sub-Jail shall be deemed to be the Jailer for the purposes of this Act.
