Section 9 in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
9. Functions of the Board.-(1)Subject to the provisions of this Act, the functions of the Board shall be,-
(a)to examine the living conditions of the prisoners in the prisons and ways to improve the same;(b)to suggest ways and means for improving co-ordination between the Criminal Justice Agencies like police, courts and prison;(c)to frame a policy for marketing of prison products; to give preference to prison products, while purchasing articles for the office use, by the various Government Departments or Organizations;(d)to plan, implement, evaluate and co-ordinate various skill development programs, vocational training programs, welfare programs and other programs of the Central, State Government and other Organizations;(e)to prepare policy to be laid down and to organize Prison industries on business cum commercial basis; to identify and ensure new means of revenue generations;(f)to improve the skills and competency of the Prison Officers and employees and that of the Board as well as to ensure the welfare of the Officers and employees of the Department of Prison and Correctional Services and Board;(g)to provide an enabling environment to the prisoners and help them in such a way so that they may be able to lead a sustainable and productive life as law-abiding citizens after their release;(h)to upgrade the resources for efficient management of Prisons, and wherever required, by way of acquisition of assets, whether movable or immovable, including computers, communication facilities, gadgets, vehicles, security or surveillance equipment, video- conferencing based trial facilities etc;(i)to reform and re-assimilate prisoners in the social milieu by giving them appropriate correctional treatment; and(j)to undertake programmes and scheme for betterment of prisoners, including but not limited to, education, vocational or skill training manufacturing activities, agriculture, poultry, dairy or fish farming, horticulture and such other occupational, commercial, industrial, sports and welfare activities which help in development of prisons;(2)For the efficient discharge of the duties entrusted to it, the Board shall exercise such powers and perform such functions as are conferred, or imposed under this Act or the ruled made there under.
