(1)The discipline in Prisons has to be maintained with fairness and firmness. It has to cover every aspect of life in the prisons. A punishment for indiscipline has to be balanced in relation to the gravity of the violation. A positive approach towards prison discipline involves not only a strict adherence to rules and regulations but also a fair, just and equitable handling of prisoners on the part of the staff.(2)After their admission, all prisoners should be informed of their rights, duties and disciplinary requirements in the prisons, in a language understandable to them. This aspect may be displayed on a board accessible to prisoners.(3)The following acts are declared to be prison offences when committed by a prisoner, namely: -(i)endangering the security and custody of a prison in any way, by a willful or negligent act and shall include tampering in anyway with prison walls, building, bars, locks and keys, lamps or lights or with any other security and custody measures;(ii)doing any act calculated to create unnecessary alarm in the minds of other prisoners;(iii)doing or omitting to any act with intent to cause to oneself any illness, injury or disability;(iv)omitting to report the commission of any prison offence;(v)breaking law and order and discipline;(vi)planning, instigating, abetting, directly or indirectly, in the commission of any prison offence;(vii)refusing, omitting or conniving to abide by standards of behavior, rules and regulations and lawful instructions and orders;(viii)failing to assist in the maintenance of prison discipline;(ix)failing to give assistance to a prison official when called to do so;(x)making false, malicious and groundless, written or verbal complaint against prison officials;(xi)committing nuisance or mischief of any kind;(xii)quarrelling with other prisoners;(xiii)smoking;(xiv)attacking, assaulting and causing injuries to others;(xv)participating in a riot or mutiny, abetting another prisoner to do the same;(xvi)escaping or attempting to escape from prison or legal custody or failing to report to prison officials about attempted escapes;(xvii)possessing, hiding, smuggling or attempting to smuggle, obtaining, giving or receiving or bartering contraband articles, failing to report to prison officials about contraband articles;(xviii)stealing / damaging / destroying / disfiguring / misappropriating any Government property or another prisoners’ articles and property;(xix)failing to report at once any loss, breakage or injury which the prisoner may accidentally have caused, to prison property or implements;(xx)tampering with or defacing identity cards, records or documents;(xxi)breach of the conditions of leave and emergency release;(xxii)refusing to eat food or going on hunger strike;(xxiii)eating or apportioning any food not assigned to him or taking from or adding to the portions assigned to another prisoner;(xxiv)willfully or negligently destroying or spoiling food or throwing it away without orders;(xxv)introducing into food or drink anything likely to render it unpalatable;(xxvi)unauthorized cooking;(xxvii)violating rules and regulations framed for the systematic running of the canteen;(xxviii)bartering canteen articles;(xxix)Being idle, careless or negligent at work, refusing to work, malingering, disturbing other prisoners at work or in barracks;(xxx)manufacturing any article without the knowledge or permission of a prison officer;(xxxi)performing any portion of the task allotted to another prisoner or obtaining unauthorized assistance of another prisoner in the performance of one’s own task;(xxxii)apportioning to any prisoner any part of the task to be performed by him / her;(xxxiii)mixing or adding a foreign substances to the materials issued for work;(xxxiv)willfully disabling himself from labour;(xxxv)converting or attempting to convert, a prisoner to a different religious faith;(xxxvi)willfully hurting other’s religious feeling, beliefs and faiths;(xxxvii)agitating or acting on the basis of caste or religious prejudices,(xxxviii)having any communication, in writing or by word or by signs, without permission, with any outsider, an under-trial prisoner, detenus, civil prisoner and approvers;(xxxix)sending messages surreptitiously by writing or verbally;(xl)participating in or organizing unauthorized activities like gambling and betting;(xli)using indecent, abusive, insolent, threatening or improper language, being disrespectful, making indecent or vulgar acts or gestures;(xlii)soiling or befouling any place or article;(xliii)loitering or lingering, leaving the appointed area or work-group without permission;(xliv)failing to assist or preventing another person from assisting prison officials in suppressing violence, assault, riot, mutiny, attack, gross personal violence or any other emergencies;
