Section 4 in The Kerala Prisons and Correctional Services (Management) Act, 2010
4. . Powers and functions of Director General of Prisons and Correctional Services.—
(1)The Director General of Prisons and Correctional Services shall exercise or perform his powers and functions in accordance with the Act and the rules made there under.(2)In particular, and without prejudice to the above, the Director General shall exercise or perform the following powers and functions, namely:—(a)to implement policies of Government relating to prisoners and prisons;(b)to plan, organise, co-ordinate and control the activities of prison and correctional services;(c)to define the functions and fix channels of command of the prison;(d)to inspect prison institutions and ensure proper implementation of programme or measures for the reformation, correctional services, welfare and rehabilitation, treatment and training of prisoners, protection of human rights of prisoners and ensure discipline among officers and staff;(3)The Director General shall also exercise such administrative, financial and disciplinary powers as may be exercisable by a Head of the Department and such other powers specifically conferred upon him by the Government from time to time by special or general order.(4)The Director General may delegate one or more of powers vested in him to his immediate subordinate subject to orders, directions and guidelines of Government issued from time to time.
