Section 11(2) in Rajasthan Prisoners Open Air Camp Rules, 1972
(2)(i)The prisoners Panchayat, shall consist of not less than five and not more than 7 members as may be decided by the Inspector General of Prisons, keeping in view the number of prisoners in a camp. The Panch shall be elected by the prisoners but a casual vacancy shall be filled by nomination by the Inspector General of Prisons, from amongst the prisoners. The term of each Panchayat will be for a year.(ii)The prisoners Panchayat shall be empowered to deal with minor acts of omission/commission/misconduct of the prisoners. It may impose such penalties on the defaulters as imposition of fine upto Rs.5/- or putting the defaulter to additional labour in the works of common utility or curtailment of the facilities admissible to the prisoners. Such penalties shall be effective only on the approval of the Officer Incharge of the Camp.
