LexSection 11 — Superintendent.
The Prisons Act, 1894
(1) Subject to the orders of the Inspector General, the Superintendent shall manage the prison in all matters relating to discipline, labour, expenditure, punishment and control. (2) Subject to such general or special directions as may be given by the State Government, the Superintendent of a prison other than a central prison or a prison situated in a presidency-town shall obey all orders not inconsistent with this Act or any rule thereunder which may be given respecting the prison by the District Magistrate, and shall report to the Inspector General all such orders and the action taken thereon. STATE AMENDMENT Maharashtra.-- Amendment of section 11 of Act IX of 1894.-- In section 11 of the principal Act, in sub-section (2), the words "a central prison or" shall be deleted. [ Vide Bombay Act XLV of 1959, s. 4]Open in Lexace · Ask the AI about this section