(1)The Superintendent shall be the officer in charge of the prison, and shall, subject to the direction and control of the Inspector General, -(a)manage the prison in all matters connected therewith;(b)implement the various programmes and activities relating to the prison and the inmates thereof;(c)keep or cause to be kept such records and registers in such manner and in such forms as may be prescribed;(d)exercise such powers and perform such other functions as may be prescribed.
