Section 11 in The Kerala Prisons and Correctional Services (Management) Act, 2010
11. Slate Institute of Correctional Administration.—
(1)There shall be a State Institute of Correctional Administration, for imparting basic training and conducting refresher and re-orientation courses to officers and warder staff in the prison.(2)The State Institute of Correctional Administration shall be headed by an officer not below the rank of Central Prison Superintendent and designated as Director.(3)The Institute shall have such other officers and staff as the Government may deem necessary.(4)The State Institute of Correctional Administration shall also conduct seminars, symposiums, other awareness activities, etc. on subjects relevant to prison management and correctional administration.(5)The Institute shall be a Centre of learning for Prisons and Correctional Services and shall undertake research and analysis on such subjects and issues, as the Government may deem fit, for the improvement in the standards of functioning and performance of prison and promote correctional services to prisoners.
