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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Sikkim - Subsection

Section 45(1) in The Sikkim Prisons Act, 2007

(1)Vocational training and work programmes should be treated as essential features of the correctional programmes for the purpose of: -
(i)imparting discipline and work culture among inmates.
(ii)developing right attitudes towards work and dignity of labour.
(iii)promoting: -
(a)physical and mental well-being of inmates,
(b)proper development of mind through intelligent manual labour,
(c)spirit of fellowship and a cooperative way of living, and
(d)a sense of group adjustment.
(iv)developing capacity for sustained hard work.
(v)building habits of concentration, steadiness, regularity and exactness of work,
(vi)imparting and improving work-skills,
(vii)awakening the self-confidence and self-reliance of inmates.
(viii)training and preparing inmates for achieving lasting social readjustment and rehabilitation,
(ix)imparting an occupational status and thus creating a sense of economic security among inmates,
(x)keeping inmates usefully employed in meaningful and productive work,
(xi)preventing idleness, indiscipline and disorder amongst them,
(xii)maintaining a good level of morale amongst them and thus promoting a sense of self-as well as institutional discipline among them.