Section 50 in The Kerala Prisons and Correctional Services (Management) Act, 2010
50. Panel of visitors.—
(1)The Government shall, by notification, specify a panel of such official and non official visitors for each prison and the period during which the panel shall visit the prison and the periodicity of such visit shall be as specified in the notification.(2)The visitors shall exercise such powers and carry out such duties as may be prescribed.(3)Every visitor, after he has completed his visit to prison, shall record in the visitor's book the date and hour of his visit and remarks or suggestions which he may like to make. Entries in the visitor's book shall be made in the visitor's own handwriting. The Superintendent shall forward a copy of the remarks recorded by the visitor together with a report on action taken by him to the Director General, who may take appropriate further action in the matter.
