Section 4(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)In particular, and without prejudice to the above, the Director General shall exercise or perform the following powers and functions, namely:—(a)to implement policies of Government relating to prisoners and prisons;(b)to plan, organise, co-ordinate and control the activities of prison and correctional services;(c)to define the functions and fix channels of command of the prison;(d)to inspect prison institutions and ensure proper implementation of programme or measures for the reformation, correctional services, welfare and rehabilitation, treatment and training of prisoners, protection of human rights of prisoners and ensure discipline among officers and staff;
