(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(i)Defining the acts which shall constitute person offences;(ii)Determining the classification of prison offences into serious and minor offences;(iii)Fixing the punishments admissible under this Act which shall he awardable for commission of prison offences or classes thereof;(iv)Declaring the circumstances in which acts constituting both a prison offence and an offence under the Indian Penal Code, 1860 ( 45 of 1860) may or may not be dealt with as a prison offence;(v)For the award of marks and the shortening of sentences;(vi)regulating the use of force against any prisoner or body of prisoners in the case of a riot, outbreak or attempt to escape;(vii)Defining the circumstances and regulating the conditions under which prisoners in danger of death may be released;(viii)For the classification of prisons, and description and construction of wards; cells (ix) For the regulation by numbers; length or character of sentence, or otherwise, of the prisoners to be confined in each class of prisons;(x)For the governance of prisons and for the appointment of officers under this Act;(xi)As to the food, bedding and clothing of criminal prisoners and of civil prisoners maintained otherwise than at their own cost;(xii)For the employment, instruction and control of convicts within or without prisons;(xiii)For defining articles, the introduction or removal of which into or out of prisons without due authority is prohibited;(xiv)For regulating the disposal of the proceeds of the employment of prisoners;(xv)For adopting measures to bring about co-ordination between various departments of the Government for upkeep, maintenance, welfare of the prisoners and for dealing with contingencies;(xvi)For the classification and the separation of prisoners;(xvii)For regulating the confinement of convicted criminal prisoner under Section 29;(xviii)For the preparation and maintenance of history tickets;(xix)For rewards for good conduct;(xx)For regulating the transfer of prisoners whose term of imprisonment is about to expire subject, however, to the consent of the Government of any other State or Union Territory to which a prisoner is to be transferred;(xxi)For the treatment, transfer and disposal of mentally ill criminals confined in prisons;(xxii)For regulating the transmission of appeals and petitions from prisoners and the communication with their friends;(xxiii)For the appointment and guidance of visitors of prisons;(xxiv)For extending any or all of the provisions of this Act and of the rules there under to subsidiary prisons or special places of confinement appointment under Section 417 of the Code of Criminal Procedure, 1973 (2 of 1974) and to the officers employed, and the prisoners confined, therein;(xxv)In regard to the admission, custody, employment diet, treatment and release of I prisoners;(xxvi)For periodic review of cases of criminal prisoners detained in prisons for more than one year and in cases when the detention is more than half of the maximum punishment for the offence;(xxvii)For providing legal aid to prisoners;(xxviii)For recruitment, training, conduct, punishment and appeal relating to the officials of the prisons;(xxix)For the grant of parole, furlough and leave to prisoners;(xxx)For the temporary release, suspension and remission of sentence of prisoners;(xxxi)Generally for carrying into effect the purpose of this Act.
