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State of Kerala - Section

Section 10 in The Kerala Prisons and Correctional Services (Management) Act, 2010

10. Other Departments to assist the Director General.—

Where on the report of a Superintendent the Director General is satisfied that,—
(a)in a prison such emergency situation has arisen where the security of the prison is in danger, or
(b)for the maintenance of essential services in a prison including food and minimum accommodation, the assistance of the officers of other Departments, is inevitable, the Director General or an officer authorised by him in this behalf any request any Department of the Government to provide assistance to handle any such situation and on such request, all officers of such Departments shall be bound to provide assistance called for.