Section 36 in The Kerala Prisons and Correctional Services (Management) Act, 2010
36. Rights of prisoners.—
Subject to the provisions of any law for the time being in force and conditions as may be prescribed, all prisoners shall have the right,—(a)to live with human dignity;(b)to be entitled for adequate diet, health and medical care, hygienic living conditions and proper clothing;(c)of communication which includes contacts with his family members and other persons in such manner and subject to such condition, as may be prescribed;(d)of access to due process of law, including legal service and legal aid;(e)to protection against unlawful aggression On his person or against imposition of ignominy in any manner not authorised by law;(f)to protection against unreasonable discrimination;(g)to protection against punishment or hardship amounting to punishment, except through procedure established by law and with due opportunity of defence;(h)of being informed of the amenities and privileges of prisoners admissible under the law;(i)of pursuing his religious faith;(j)to protection against labour not authorised by law or in excess of the prescribed period or without payment of wages at the prescribed rate;(k)of enjoyment of fundamental rights under Chapter III of the Constitution of India in so far as they do not become incapable of enjoyment as an incident of conviction and confinement; and(l)of being released on due date.Explanation:—For the purpose of clause (f), classification, segregation or difference in treatment under the provisions of the Act or the Rules made thereunder, shall not be deemed to be unreasonable discrimination.
