Section 80 in The Kerala Prisons and Correctional Services (Management) Act, 2010
80. Redressal of grievances of prisoners.—
(1)For the purpose of receiving complaints or representation from the prisoners a Grievance Redressal Committee shall be constituted in such manner as may be prescribed at the prisons as may be specified by order of the Government.(2)The Grievance Redressal Committee shall meet once in three months or more, as may be necessary, and it shall follow such procedure, as may be prescribed for the examination of the petitions or representations received.(3)The decision of the Grievance Redressal Committee on petitions shall be forwarded to the Director General within a fortnight from the date of convening of the meeting, for follow up action, if any.(4)Every prisoner shall be provided with full opportunity to make a complaint in writing and such complaints and grievances shall be redressed through the Grievance Redressal Committee.
