(1)The State Government shall appoint an Inspector General of Prisons who shall be the head of the prison organization and operate from the prison headquarters. He shall, subject to the direction and control of the State Government,-(a)exercise general superintendence and control of all the prisons in the State;(b)plan, organize, direct, co-ordinate and control the various programmes and activities relating to the prisons in the State and the inmates thereof; and(c)exercise such other powers and perform such other functions as may be prescribed.(2)The State Government shall appoint such number of Administrative Officer-cum-Law Officer as may be considered necessary, who shall assist the Inspector General at the prison headquarters and shall, subject to the control of the Inspector General, exercise such powers and perform such functions of the Inspector General as the State Government may, by rules made under this Act prescribe or by general or special orders direct, or the Inspector General may, subject to the orders of the State Government, delegate.(3)The State Government shall appoint or provide for appointment of such other officers as may be necessary to assist the Inspector General, the Additional Inspectors General, the Deputy Inspectors General and the Assistant Inspectors General of Prisons at the prison headquarters.
