(1)The State Government shall divide the entire geographical area of the State into as many prison ranges as may be considered necessary, specifying their territorial jurisdictions. Each prison range shall be headed by a Deputy Inspector General of Prisons, supported by such other officers as may be necessary.(2)The Deputy Inspector General of Prisons in charge of a prison range shall supervise the administration of the prisons falling within his territorial jurisdiction and report directly to the Inspector General of Prisons.
