(1)The State Government may make rules consistent with tins Act. (2) In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely: -(i)defining the acts which shall constitute prison offences;(ii)determining the classification of prison offences into serious and minor offences;(iii)fixing the punishment admissible under this Act which shall be 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 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 arms against any prisoner or body of prisoners in case of an outbreak or attempt to escape;(vii)defining the circumstances and regulating the conditions under which prisoners in serious health conditions may be released;(viii)for classification of prisons and description and construction of wards, cells and other places of detention;(ix)for regulation by numbers, length or character of sentences or otherwise, of the prisoners to be confined in each class of prison;(x)any subject matter relating to prisons and for the appointment of officers appointed under this Act;(xi)as to food, bedding and clothing of criminal prisoners and of civil prisoners maintained otherwise than at their own cost;(xii)for the employment, instructions and control of convicts within or without prisons;(xiii)for defining the articles introduction or removal of which into or out of prisons without due authority and prohibition thereof;(xiv)for classifying and prescribing the forms of labour and regulating the periods of rest from labour;(xv)for regulating the disposal of proceedings of the employment of prisoners;(xvi)for the classification and separation of prisoners;(xvii)for regulating the confinement of convicted criminal prisoners under section 26;(xviii)for the preparation and maintenance of history tickets;(xix)for the selection and appointment of prisoners as officers of prison;(xx)for rewards for good conduct;(xxi)for regulating the transfer of prisoners whose term of transportation or imprisonment is about to expire subject, however, to the consent of the State Government of any other State to which a prisoner is to be transferred;(xxii)for the treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics confined in prisons;(xxiii)for regulating the transmission of appeals and petitions from prisoners and their communications with their friends;(xxiv)for the appointment and guidance of visitors of prisoners;(xxv)for extending any or all of the provisions of this Act and of the rules framed there-under to subsidiary jails or special places of confinement appointed under rules and officers employed and the prisoners confined therein;(xxvi)in regard to the admission, emergencies, education of prisoners, vocational training and programmes, leave and special leave, women prisoner, Board of Visitors, custody, employment, dieting, treatment and premature release of prisoners; and generally carrying into effects the purposes of this Act.
