Section 12 in The Kerala Prisons and Correctional Services (Management) Act, 2010
12. Functions of a Prison.
The functions of prison shall be,—(i)to keep in safe custody of a prisoner committed to it under any writ, warrant or an order of any court or other competent authority;(ii)to give correctional treatment to the prisoners in custody so as to efface from their mind the evil influence of anti-social ways of life and to rehabilitate them in the society as good citizens;(iii)to provide the prisoners with food, clothing, accommodation and other necessities of life and adequate medical treatment and care of sick prisoners;(iv)to adopt measures for developing a healthy social outlook;(v)to adopt measures,—(a)to put the prisoners sentenced to rigorous imprisonment to labour;(b)to put the prisoners to vocation-oriented labour;(c)to put the prisoners on activities in the prison like cooking, sanitary services, gardening etc. on a roaster basis;(vi)to take measures for physical, mental and moral uplift of the prisoners;(vii)to provide educational and other facilities for improving qualities, character and mental attitude of prisoners;(viii)to take measures for the safety and security of prisoners;(ix)to maintain discipline in prison in accordance with the provisions of this Act and the rules made thereunder; and(x)such other facilities and amenities to the prisoners as the Government may, prescribe.
