(1)For every prison, the State Government shall appoint or provide for appointment of a Superintendent, one or more Medical Officers, a Jailer (one or more Jailers for a Central Jail), a Welfare Officer, two or more Deputy Jailers, a Chief Head Warder (except for a sub-Jail), one or more Chief Head Warders for a Central Jail, one or more Pharmacists and such numbers of Head Warders, Warders, vocational instructors, educational instructors, ministerial officers, nurses and such other officers as may be considered necessary :Provided that in case of a Sub-Jail located at a district headquarter or a sub-divisional headquarter, -(a)the District Magistrate concerned or the Sub- Divisional Magistrate, as the case may be, shall be the exofficio Superintendent of the Sub-Jail or he may entrust an Executive Magistrate to act as the Superintendent of the said Sub-Jail; and(b)the Joint Director of Health Services concerned or the Sub-divisional Medical and Health Officer, as the case may be, shall be the ex-officio Medical Officer of the Sub-Jail or he may entrust a Medical and Health Officer to act as the Medical Officer of the said Sub-Jail :Provided that the State Government may not provide for appointment of a Jailer for a Sub-Jail, in which case the senior most Deputy Jailer of the Sub-Jail shall be deemed to be the Jailer for the purposes of this Act.(2)The State Government shall also appoint such numbers of (i) Psychologist or Psychoanalyst and (ii) Psychiatrist as may be deemed necessary for the prisons of the State.
