Section 2 in The Rules for the Working and Management of Prison Welfare Services in the Jails, 1985
2. Inspector-General of Prisons, Orissa.
- (A) The Inspector-General of Prisons, Orissa shall be the Head of Department and Controlling Officer of Prison Welfare Services and shall exercise all financial and administrative powers as are exercisable by a Head of Department.(B)He shall exercise supervision and control over the Prison Welfare Services in the State and all persons employed in' the scheme shall be under his administrative control.(C)He shall inspect the institutions at least once a year and shall submit copies of his inspection note to Government.(D)He shall be the appointing authority of all categories of staff except Class IV staff.
