Section 28 in The Kerala Prisons and Correctional Services (Management) Act, 2010
28. Discipline in Prisons.—
(1)The Superintendent and other officers shall be responsible for maintaining discipline in the prison and of prisoners and staff in accordance with the provisions of this Act and Rules made thereunder.(2)There shall be a committee consisting of Superintendents, Joint Superintendent (Discipline) or Deputy Superintendents, Welfare Officer and Medical Officer for the purpose of maintaining discipline in the prison.(3)The Superintendent shall be the Chairman of the Committee and Chief Discipline Officer of the prison. The Joint Superintendent (Discipline) or the Deputy Superintendent shall be the Discipline Officer.(4)The committee may decide the procedure for transaction of its business.(5)The Chief Discipline Officer or Discipline Officer shall subject to the supervision of the Committee maintain discipline in the prison.(6)It shall be the duty of the Discipline Officer, —(a)to assist the Chief Discipline Officer in maintenance of security and discipline in prison;(b)to supervise the work of gate keepers;(c)to supervise the work or labour of prisoners;(d)to prevent smuggling of any prohibited or unauthorised article in the prison;(e)to take action against offenders of smuggling or possessing prohibited articles;(f)to receive official and non-official visitors;(g)to carry out instructions of the Chief Discipline Officer in all matters relating to discipline and prison administration.(7)The manner of enforcing discipline in prisons shall be, such as may be prescribed.
