36. Powers conferred on the District Magistrate by Prisons Act, 1894 (Act IX of 1894).
- Under Section 11(2), of the Prisons Act, 1894, the Superintendent of a jail shall obey all orders not inconsistent with the Prisons Act, or any rule thereunder which may be given respecting the prison by the District Magistrate, subject to such general or special directions as may be given by the State Government.
