209. Board of Work Programme and Vocational Training.
- A Board of Work Programme and Vocational Training shall be constituted by the Inspector General under his chairmanship at the headquarter of the prison department to carry out the following functions for which the Inspector General will have full fiscal and administrative powers:-(i)Plan and implement programmes of work and vocational training;(ii)Arrange funds required to run such programmes;(iii)Fix a policy of production;(iv)Examine the economic aspects of the work programmes;(v)Put prison work, programmes on a sound commercial footing;(vi)Ensure co-ordination at all levels;(vii)Evaluate the performance of the work programme of each institution;(viii)Introduce practices and procedures of modern management of production;(ix)Guide, supervise, direct and control all matters relating to institutional work programmes and vocational training;(x)Organise workshops in after-care homes for discharged prisoners; and(xi)Promote marketing of prison products.
