Section 3(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)The Government may also appoint, as many Inspectors General of Prisons and Correctional Services, Deputy Inspectors General of Prisons and Correctional Services and such other officers and staffs, as it may deem fit, to assist the Director General of Prisons and Correctional Services, in exercising powers and functions conferred upon him under this Act or rules made there under.
