Section 83 in The Kerala Prisons and Correctional Services (Management) Act, 2010
83. Procedure for conducting enquiries for the award of punishment.—
(1)No prisoner shall be awarded any punishment for offences defined in section 81 unless he has been informed of the offence alleged against him and given a reasonable opportunity of being heard in his defence.(2)Subject to the provisions of sub-section (1), the Superintendent or an officer authorised by him in this regard, may follow such procedure, for the holding of inquiries, framing of charges, segregation of prisoners pending inquiry, medical examination in case of injuries and such other matters connected therewith, as may be prescribed.(3)Where an act of a prisoner is an offence punishable under this Act or the Indian Penal Code, 1860 (Central Act 45 of 1860) or any local or special laws, the Superintendent shall at his discretion either deal with' the case himself or send it to the Magistrate concerned:Provided that where the offence committed is a cognizable offence punishable with imprisonment for a term of three years or more, he shall initiate action against the offender before the Station House Officer having jurisdiction over the area.
